IRFAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since both these appeals arise from one and the same Sessions Trial, they are heard together and being decided by this common judgment.

(2.) Present appeals are judgment and order dated passed in Sessions Trial No. 79 preferred against the 5/10/2016/6/10/2016 of 2009, State v. Phool Singh alias Phullu and others, by the court of Additional Sessions Judge, Vikas Nagar, Dehradun ("the case"). By the impugned judgment and order, the appellants have been convicted under Sec. 302 read with 34 IPC and sentenced to life imprisonment, with a fine of Rs.30,000.00 each, with a stipulation that in default of payment of fine, they shall undergo simple imprisonment for a further period of one year.

(3.) Heard learned counsel for the parties and perused the record.