MANDIRA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The accused/convicts, the revisionists herein, became concurrently convicted for the charges drawn against them, respectively under Ss. 451, 504, read with Sec. 34 of the IPC. Moreover, the accused/convicts Mandira Devi, and, Mustak Singh, were also found guilty for the offence drawn under Sec. 323 of the IPC.

(2.) In pursuance to the accused becoming respectively convicted by the learned trial Court, vis-a-vis, offences (supra), the learned trial Court, through an order, made on 18/6/2014, sentenced each of the accused/convicts, in the hereinafter extracted manner:-

(3.) As afore stated, the afore made order(s) of conviction, and, sentence, rendered upon each of the accused/convicts, hence by the learned trial Court became affirmed by the learned First Appellate Court, through a verdict, recorded on 19/7/2016, by the learned Sessions Judge, Hamirpur, H.P., upon, Criminal Appeal No. 16 of 2014.