RAMESH CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The abovenoted three appeals arising out of the judgment dated 20/21-11-2000 of the learned Additional Sessions Judge (II), Kangra at Dharamsala, in Sessions Case No. 31-N/7 of 1999 are being disposed of by this single judgment.

(2.) The three appellants, Ramesh Chand, Rakesh Kumar and Shakti Singh, hereinafter referred to as the accused, stand convicted and sentenced by the learned Additional Sessions Judge, as under : <FRM>Offence for which Sentence Imposed convicted 302 read with S. 34, Imprisonment for life Indian Penal Code and fine of Rs. 5000/- each. 307 read with S. 34, Rigorous imprisonment Indian Penal Code for seven years and fine of Rs. 2000/- each. In default of payment of fine imprisonment for a further period of one year.</FRM>

(3.) The two substantive sentences of imprisonment were ordered to run concurrently. It was further directed that out of the amount of fine, if recovered, a sum of Rs. 15.000/- shall be paid to the parents of the deceased Surinder Singh, and a sum of Rs. 5000/- be paid to the injured PW 3 Naresh Kumar.