MUKESH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Both these appeals are being decided by a common judgment as these arise out of the same judgment and involve identical questions of facts and law.

(2.) Learned Sessions Judge (Special Judge), Sirmour at Nahan tried the following persons for offences under Ss. 447, 147, 506, 323, 325, 452 and 302 read with Sec. 149 of Indian Penal Code and also Sec. 3 (1)(v)(x) of Scheduled Castes and Scheduled Tribes Act, 1989, in Sessions Trial No. 9-ST/7 of 2015.

(3.) Vide Judgment dtd. 31/12/2016, Mukesh @ Bittu and Parveen Kumar@ Mithun, both sons of Ram Swaroop, were convicted for offences under Ss. 323, 325 and 302 of IPC and sentenced as under: - <IMG>JUDGEMENT_85_LAWS(HPH)4_2022_1.jpg</IMG>