BALMIKI CHAUDHARY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since both these appeals arise from common judgment and order, they are heard together and decided by this common judgment.

(2.) Both these appeals are preferred against the judgment and order dtd. 25/3/2017/29/3/2017, passed in Sessions Trial No. 12 of 2016, State Vs. Balmiki Chaudhari and others, by the court of Sessions Judge, Almora. By it, the appellant Gariba Mahto has been convicted under Ss. 489B and sentenced to undergo imprisonment for life. The appellant Gariba Mahto has also been convicted under Sec. 420 IPC and sentenced to rigorous imprisonment for seven years and Rs.5000.00 as fine. In default of payment of fine, it is directed that the appellant Gariba Mahto shall further undergo simple imprisonment for three months. The appellant Gariba Kahto has been convicted under Sec. 489C IPC also, but he has not been sentenced thereunder.

(3.) The appellants Balmiki Chaudhari and Samar Mandal @ Sumor were convicted and sentence under Sec. 489C IPC and sentenced to undergo rigorous imprisonment for a period of seven years each.