SANTA SINGH Vs. STATE OF UTTARANCHAL (NOW UTTARAKHAND)

JUDGEMENT

(1.) This appeal, preferred by the appellants u/s 374 of Code of Criminal Procedure, 1973 (hereinafter to be referred as Cr.P.C.), is directed against the judgment and order dated 10.03.2005 passed by learned Additional Sessions Judge/Third FTC, U.S. Nagar (Rudrapur) in Sessions Trial No.364 of 2002, State v. Santa Singh and others, whereby the learned Sessions Judge has convicted each of the appellant as under: - <FRM>JUDGEMENT_161_LAWS(UTN)11_2019_1.html</FRM>

(2.) All the aforesaid sentences were directed to run concurrently.

(3.) Before proceeding any further with the merits of appeal, the following facts needs to be mentioned: -