HARISH CHANDER Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since these three appeals arise out of a single judgment passed by the learned Court below, therefore, they were taken up together for consideration and are being disposed of by a common judgment.

(2.) Criminal Appeal No. 122 of 2010 has been preferred by appellant Harish Chander against the judgment whereby he has been convicted and sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs.10,000.00 for the offence punishable under Sec. 307 of the Indian Penal Code (for short "IPC") and in default of payment of fine to undergo simple imprisonment for six months and further to undergo rigorous imprisonment for one year along with fine of Rs.5,000.00 under Sec. 25(1B) of the Arms Act and in default of payment of fine to undergo simple imprisonment for a period of three months.

(3.) Criminal Appeal No. 399 of 2010 has been filed by the State for enhancement of the sentence, whereas, Criminal Appeal No. 595 of 2010 has again been filed by the State against the acquittal of accused Harish Chander and Archana Devi for the offences under Ss. 452, 325, 201 readwith Sec. 34 IPC.