RAJESH GULATI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is the Third Bail Application (IA No. 12091/2023). The First Bail Application (IA No. 12085/2021) of the appellant was rejected on 27/7/2021. The Second Bail Application (IA No. 12087/2022) of the appellant was considered as a Short Term Bail Application.

(2.) The appellant has been convicted for the offences punishable under Ss. 302 and 201 of the Indian Penal Code, 1860 (for short 'IPC'). He has been sentenced to undergo life imprisonment along with a fine of Rs.10.00 lakhs for the offence punishable under Sec. 302 IPC. He has been further sentenced to undergo three years rigorous imprisonment along with a fine of Rs.05.00 lakhs for the offence punishable under Sec. 201 IPC, with default stipulations. Both the sentences have been directed to run concurrently.

(3.) Heard Ms. Neelima Mishra Joshi, learned counsel for the appellant, and Mr. J.S. Virk, learned Deputy Advocate General for the State of Uttarakhand.