HIKMATI LAL Vs. STATE

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 21 -3 -1991, passed by the then Sessions Judge, Chamoli, convicting and sentencing both the accused -Appellants to imprisonment for life under Sections 302/34 I.P.C. and 120 -B I.P.C. and seven years R.I. under Section 201 I.P.C. However the sentences were directed to run concurrently.

(2.) THE factual scenario as highlighted by the prosecution is as follows:

(3.) ALL the six accused who faced the trial were charged under Sections 140 -B, 147, 302/149 and 201 I.P.C. and all of them pleaded not guilty and claimed to be tried.