RAJ SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The appellant - accused Raj Singh has been convicted and sentenced to undergo rigorous imprisonment for a period of seven years and a fine of Rs.5,000.00 for the offence under Sec. 307 read with Sec. 34 of the Indian Penal Code, 1860 (in short, 'IPC') in Sessions Trial No.123 of 2007, against which he has filed Criminal Appeal No.217 of 2008.

(2.) The appellant - accused Raj Singh has been further convicted and sentenced to undergo rigorous imprisonment for a period of three years along with a fine of Rs.2,000.00 for the offence under Sec. 25 of the Arms Act, 1959 in Sessions Trial No.124 of 2007 against which he has filed Criminal Appeal No.218 of 2008.

(3.) The appellant - accused Virendra alias Maunarodh has been convicted and sentenced to undergo rigorous imprisonment for a period of three years along with a fine of Rs.2,000.00 for the offence under Sec. 25 of the Arms Act, 1959 in Sessions Trial No.125 of 2007 against which he has filed Criminal Appeal No.225 of 2008