ATTAR SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The above noted two appeals which have arisen out of the judgment dated 5.2.2001 of the learned Additional Sessions Judge, Shimla passed in sessions trial No. 33 -S/7 of 1997 are being disposed of by this single judgment.

(2.) The appellant Rajesh alias Bittu in criminal appeal No. 109 of 2001 (hereinafter referred to as A -l) stands convicted by the learned trial Judge for the offence under Section 307, Indian Penal Code and sentenced to undergo rigorous imprisonment for a period of seven years and to pay a fine of Rs. 5000/ -. In default of payment of fine, he has been sentenced to undergo simple imprisonment for a further period of six months.

(3.) The appellant Attar Singh in criminal Appeal No. 80 of 2001 (hereinafter referred to as A -2) has been convicted for the offence under Section 323 and 341, Indian Penal Code. Upon such conviction, he has been sentenced to simple imprisonment for a period of six months and to pay a fine of Rs. 500/ - for the offence under Section 323, Indian Penal Code. In default of payment of fine, he has been sentenced to undergo simple imprisonment for a further period of one month. He has been sentenced to undergo simple imprisonment for a period of one month and to pay a fine of Rs. 500/ - for the offence under Section 341, Indian Penal Code. In default of payment of fine, he has been sentenced to undergo simple imprisonment for a further period of fifteen days. The two substantive sentences of imprisonment imposed upon him on the two counts have been directed to run concurrently.