LAKHVIR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant appeal, the appellant has assailed judgment dtd. 26/9/2018 and sentence order dtd. 3/10/2018 passed by learned Additional Sessions Judge (I), Una, District Una, H.P., whereby the appellant has been convicted and sentenced as under:-

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(3.) On completion of investigation, police found sufficient evidence against the appellant and filed "Challan" accordingly. Appellant was charged for the commission of offences under Ss. 302, 323, 324 IPC and Ss. 25 and 27 of the Arms Act. Appellant pleaded not guilty and claimed trial.