RAJVEER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Criminal Appeal No.145 of 2014, Rajveer (Rajbeer) Singh Vs. State is directed against the judgment and order dtd. 6/2/2014, passed by learned IVth Additional Sessions Judge, Haridwar in Sessions Trial No.98 of 2010 (old number) 991 of 2013 (new number), State Vs. Rajbeer Singh and others, whereby appellant-Rajbeer Singh was convicted under Sec. 302/34 of IPC and sentenced for life imprisonment with a fine of ?10,000/-, and in default stipulation further three months additional simple imprisonment.

(2.) Criminal Appeal No.683 of 2019 is directed against the judgment and order dtd. 23/10/2019, passed by learned IInd Additional Sessions Judge, Haridwar in Sessions Trial No.274 of 2014 (Case Crime No.249 of 2005), State Vs. Rajbeer Singh and others, whereby the appellants Rambeer and Rambhajan were convicted under Ss. 302/34 and 307/34 of IPC and were sentenced for life imprisonment under Sec. 302/34 of IPC with a fine of ?10,000/-with default stipulation of six months additional simple imprisonment and ten years imprisonment and a fine of ?5,000/- with default stipulation of three months each and simple imprisonment under Sec. 307/34 of IPC.

(3.) Both the sentences were directed to run concurrently and it is also directed that the period spent in jail by the appellants shall be set-off with the sentence imposed upon them.