MASTER RAKAM SINGH Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) These two appeals being connected, we are disposing of the same by this common judgment.

(2.) Criminal Appeal No. 5 of 2015 is filed by accused Virendra Singh (hereinafter referred to as the "second accused"); whereas, Criminal Appeal No. 6 of 2015 is filed by accused Rakam Singh (hereinafter referred to as the "first accused") against the judgment and order dated 001.2015 passed by Third Additional District and Sessions Judge/ Special Judge (C.B.I.), Dehradun in Session Trial No. 164 of 1991, C.B.I. Vs. Master Rakam Singh & another under Section 147, 148, 149 read with Section 302 I.P.C.

(3.) The first accused has been convicted under Section 149, read with Section 302, of the Indian Penal Code and sentenced to imprisonment for life with fine of Rs. 5,000/- and, in default of fine, he was sentenced to undergo six months' additional simple imprisonment. The first accused was also convicted under Section 148 of the Indian Penal Code and sentenced to undergo two years' imprisonment. The period already undergone by the accused was ordered to be adjusted.