STATE OF UTTARAKHAND Vs. SUBHASH JUYAL

JUDGEMENT

(1.) Since common question of law and facts are involved in both these appeals, therefore, same are being taken up together and decided by this common judgment.

(2.) At the outset it may be mentioned that Criminal Appeal No.366 of 2012, Subhash Juyal vs. State has been preferred against the judgment and order dated 29.08.2012 passed by learned IVth Additional Sessions Judge, Dehradun, in Sessions Trial No.54 of 2008, State Vs. Subhash Juyal and in Sessions Trial No.55 of 2008, State vs. Subhash Juyal. By the impugned judgment and order, the appellant Subhash Juyal has been convicted under Section 304 IPC and 324, IPC but he has been acquitted of the charge under Section 4 read with Section 25 of the Arms Act, 1959. He has been sentenced as hereunder:-

(3.) Government Appeal No.04 of 2013, State vs. Subhash Juyal has been preferred by the State against the same impugned judgment and order dated 29.08.2012 for enhancement of the sentence.