VIKRAM SINGH, SON OF SH. ROSHAN LAL, RESIDENT OF VILLAGE MASSAL, POLICE STATION, KANGRA, DISTRICT KANGRA, HIMACHAL PRADESH Vs. STATE OF HIMACHAL PRADESH THROUGH SECRETARY (HOME), GOVERNMENT OF H.P., SHIMLA, H.P.

JUDGEMENT

(1.) THE Criminal Appeal No. 382 of 2005 has been preferred by Vikram Singh, appellant -convict under Section 374 (II) of Cr.P.C. against the judgment dated 26.7.2005 passed by the learned Additional Sessions Judge, Fast Track Court, Kangra at Dharamshala, H.P., in Sessions Case No. 88 -K/VII/03/ Sessions Trial No. 77/2003, whereby the appellant -convict has been sentenced to undergo simple imprisonment for life and to pay fine of Rs. 20,000/ - for the offence under Section 302 of IPC and in default of payment of fine he was to further undergo simple imprisonment for a period of six months in reference to FIR No. 36/2001, dated 25.1.2001, lodged for the offences under Sections 147, 148, 149, 323, 307 and 506 IPC, however, the appellant -convict has been acquitted for the remaining charges for the offences under Sections 147, 148, 149 and 323 of IPC. The criminal appeal No. 383 of 2005 has been preferred by Kashmir Singh, appellant -convict under Section 374(II) of Cr.P.C. against the judgment dated 26.7.2005 passed by the learned Additional Sessions Judge, Fast Track Court, Kangra at Dharamshala, H.P., in Sessions Case No. 88 -K/VII/03/Sessions Trial No. 77 of 2003, convicting the appellant and sentencing him to undergo simple imprisonment for six months and to pay fine of Rs. 1000/ - and in default of payment of fine he was to further undergo simple imprisonment for the period of one month, for the offence punishable under Section 323 IPC, however, learned Additional Sessions Judge has acquitted him for the remaining offence under Sections 147, 148 and 149 of IPC.

(2.) THE criminal appeal No. 384 of 2005 has been preferred by Vijay Kumar, appellant -convict under Section 374(II) of Cr.P.C. against the judgment dated 26.7.2005 passed by the learned Additional Sessions Judge, Fast Track Court, Kangra at Dharamshala, H.P., in Sessions Case No. 88 -K/VII/03, Sessions Trial No. 77 of 2003, convicting the appellant -convict and sentencing him to undergo simple imprisonment for the period of six months and to pay fine to the tune of Rs. 1000/ - for the offence punishable under Section 323 IPC and in default of payment of fine he was to further undergo simple imprisonment for one month. The appellant -convict was acquitted for the offence under Sections 147, 148, 149, 302, 307 and 506 of IPC.

(3.) THE criminal appeal No. 480 of 2005 has been preferred by the State under Section 378(3) of the Code of Criminal Procedure against the judgment dated 26.7.2005, passed by Learned Additional Sessions Judge, Kangra at Dharamshala, in Sessions Case No. 88 -K. VII/03, Sessions Trial No. 77/2003, for enhancement of sentence against all the convicts and for conviction against the other respondents in reference to FIR No. 36 of 2001, dated 25.1.2001 for the offence punishable under Sections 147, 148, 149, 323, 307 and 506 IPC.