PRADEEP SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Both the appeals are filed against the common judgment, therefore, they are disposed of together by this judgment.

(2.) Present appeals are preferred against the judgment and order dated 07.11.2013 / 13.11.2013 passed in Sessions Trial No. 29 of 2008, State Vs. Suraj Pal Singh and others by the court of District and Session Judge, Pauri Garhwal. In the Session Trial, nine accused were tried, except appellants all others have been acquitted. Appellants Suraj Pal Singh and Pradeep Singh have been convicted under Section 302/34 IPC and sentenced to undergo imprisonment for life and to pay fine of Rs. 25000/- each and in default, it has further been ordered that appellants shall undergo simple imprisonment for a period of one year.

(3.) Facts necessary for disposal of the appeals are briefly stated as under: