BAL BAHADUR Vs. STATE OF H P

JUDGEMENT

(1.) The appellant, Bal Bahadur, hereinafter referred to as the accused, stands convicted by the learned Additional Sessions Judge, Shimla, in Sessions Trial No. 8-S/7 of 1998 vide judgment dated 17-6-1999 for the offences under Sections 302 and 307, Indian Penal Code, for having caused the murder of Km. Sunita and for having attempted to commit the murder of. Km. Anuradha Negi on 6-8-1998 in the area of village Samala of Tehsil Rohru. Upon such conviction, he stands sentenced as under: Offence 302, IPC Sentence imposed. 302, IPC Rigorous imprisonment for life and fine of Rs. 5,000/ -. In default of fine, rigorous imprisonment for a further period of one year. 307, IPC Rigorous imprisonment for three years and fine of Rs. 1,000/- In default of fine, rigorous imprisonment for a further period of six months.

(2.) The two substantive sentences of imprisonment are to run concurrently. The learned Additional Sessions Judge further directed that out of the amount of fine, a sum of Rs. 3,000/- be paid to the injured PW 4 Km. Anuradha Negi.

(3.) The conviction and sentence has been assailed by the accused by virtue of the present appeal preferred by him through the Superintendent, Model Central Jail, Nahan. On the request of the accused, Mr. Vinay Thakur, Advocate was appointed as Counsel for him why providing him legal aid under H.P. State Legal Service Authority Regulations, 1996.