PRAKASH CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) BOTH the above titled appeals have been filed by the convicts, hereinafter referred to as "the accused persons", as having arisen from the same judgment of conviction and sentence, passed by the learned Sessions Judge Una in Sessions Trial No. 2 of 2008, dated 30.8.2010, whereby the accused persons were convicted for the offences punishable under Sections 399 and 402 of the Indian Penal Code and Section 25 of the Indian Arms Act and sentenced to undergo Rigorous Imprisonment for a period of one year and to pay a fine of Rs. 1,000/ - each under each of the Sections, in default of payment fine, to undergo further simple imprisonment for a period of one month on each count by each of them.

(2.) FURTHER , the substantive sentence of imprisonment was ordered to run concurrently. Pre and under trial detention of the accused persons was to be set -of against the substantive sentence, hence, the present appeals.

(3.) FINDING a prima -facie case against them, they were accordingly charge -sheeted for the offences aforesaid, to which they pleaded not guilty and claimed trial.