NANDAN SINGH FARSWAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This appeal is listed on Compounding Application No.2570 of 2024 duly supported with the affidavit of appellant/applicant and informant.

(2.) The present criminal appeal has been preferred by the appellant against the judgment and order dtd. 9/3/2015 passed by learned District and Sessions Judge, Bageshwar in Session Trial No.10 of 2014 State of Uttarakhand Vs. Nandan Singh, whereby, the appellant was convicted under Sec. 307 IPC and was sentenced for 07 years' rigorous imprisonment with fine of Rs.10,000.00.

(3.) Applicant/accused-Nandan Singh Farswan and respondent-informant-Jagdish Singh Farswan are present in the Court and they are duly identified by their respective counsel.