RAM SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this appeal, the appellant has impugned his conviction and sentence awarded by learned Additional Sessions Judge, Almora dtd. 3/11/2014, passed in Sessions Trial No.16 of 2014, whereby the appellant was convicted under Sec. 304 (2) IPC and sentenced ten years' R.I. with a fine of Rs.10,000.00 with default stipulation of one year additional R.I.

(3.) Learned Amicus Curiae for the appellant on the previous occasion expressed an apprehension that the judgment was passed in 2014 and perhaps the appellant might have served out the sentence imposed upon him.