SUKHDEV ANAND Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment dated 29th July, 2002, given by learned Sessions Judge, Solan, in Sessions Trial No. 2-S/7 of 2002, whereby appellant after he held guilty, has been convicted to undergo following sentence : (See Table below)

(2.) Shri Thakur, learned Counsel for the appellant raised following contentions in support of this appeal at the time of hearing:-

(3.) All these pleas have been contested by Shri Vasudeva, learned Additional Advocate General. As according to him, assuming without conceding all these points against the prosecution, still there is enough, cogent, as well as legally acceptable evidence to uphold the impugned judgment while dismissing this appeal and he prayed for accordingly.