MAHIPAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since common questions of law and facts are involved, the present appeals have been taken up together and are being decided by this common judgment.

(2.) These appeals are instituted against the common judgment dated 28.11.2015 rendered by the First Additional Sessions Judge, Rishikesh in Sessions Trial Nos.130/2010, 130-A/2010 and 131/2010. In S.T. No.130 of 2010, appellants Ankur Chaudhary, Mahipal @ Bada, Jonny, Omwati, Sangeeta and Mausam Ali were charged with and tried for the offences u/s 147, 148, 323, 307, 34 and 302 IPC. In S.T. No.130-A/2010, appellant Mausam Ali was charged with and tried for the offences u/s 147, 148, 323, 307, 34, 302 IPC. In S.T. No.131/2010, appellant Mahipal was charged with and tried for the offence u/s 25/4 of the Arms Act. At the end of trial, the Trial Court convicted and sentenced the appellants as under: - <FRM>JUDGEMENT_10_LAWS(UTN)6_2018_1.html</FRM>

(3.) All the aforesaid sentences awarded to all the appellants were ordered to run concurrently.