RAVI KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) SINCE common questions of law and facts are involved in both the appeals, the same were taken up together for hearing and are being disposed of by a common judgment.

(2.) THIS appeal has been instituted against the judgment dated 26.12.2011 rendered by the Sessions Judge, Chamba in Sessions Trial No. 42 of 2010, whereby the appellant -accused (hereinafter referred to as the "accused" for convenience sake), who was charged with and tried for offence punishable under section 302 read with section 34 of the Indian Penal Code, has been convicted under section 302 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for life and a fine of Rs. 10,000/ - and in default of payment of fine, he was further ordered to undergo simple imprisonment for a period of two months.

(3.) THIS appeal has been preferred by the State against the judgment dated 26.12.2011 rendered by the Sessions Judge, Chamba in Sessions Trial No. 42 of 2010, whereby the respondent -accused (hereinafter referred to as the "accused" for convenience sake), who was charged with and tried for offence punishable under section 302 read with section 34 of the Indian Penal Code, has been acquitted.