SURYA NARAYAN Vs. KAILASH SINGH

JUDGEMENT

(1.) The Criminal Appeal No.360 of 2012 has been filed by the victim against the judgment dtd. 24/11/2012, passed by learned IIIrd Additional District and Sessions Judge, Udham Singh Nagar in Sessions Trial No. 265 of 2011, 'State vs. Kailash Singh and Another", by which the learned trial court has acquitted the respondents ' accused from the offence punishable under Sec. 324 of the Indian Penal Code, 1860 (in short, 'IPC'), Sec. 504 IPC and Sec. 506 IPC.

(2.) The Criminal Appeal No. 361 of 2012 has been filed by the appellants ' accused against the judgment dtd. 24/11/2012, passed by learned IIIrd Additional District and Sessions Judge, Udham Singh Nagar in Sessions Trial No. 254 of 2006, 'State vs. Amarjeet Singh and Others", by which the appellants ' accused have been convicted and sentenced to undergo simple imprisonment for a period of two years each and a fine of Rs.1,000.00each for the offence punishable under Sec. 325 IPC read with Sec. 34 IPC. They have been further convicted and sentenced to undergo simple imprisonment for a period of one year each along with a fine of Rs.500.00 each for the offence under Sec. 323 IPC read with Sec. 34 IPC. Both the sentences have been directed to run concurrently.

(3.) The Criminal Appeal No.9 of 2013 has been filed by the victim against the judgment dtd. 24/11/2012, passed by learned IIIrd Additional District and Sessions Judge, Udham Singh Nagar in Sessions Trial No. 254 of 2006, 'State vs. Amarjeet Singh and Others", by which the respondents ' accused Amarjeet Singh, Ravindra Singh, Surya Narayan Singh alias Shiv Narayan Singh and Maan Singh have been acquitted of the charge of Sec. 307 IPC read with Sec. 34 IPC and the respondents ' accused Vishwanath Singh and Sher Singh have been acquitted of the charge of Sec. 307 IPC read with Sec. 34 IPC, Sec. 325 IPC read with Sec. 34 IPC and Sec. 323 IPC read with Sec. 34 IPC.