KAPOOR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) SINCE both these appeals arise out of the same judgment of the trial Court; hence, they are being decided by a common judgment.

(2.) APPELLANTS -convict Kapoor Singh, Manjeet Singh, Ms Baljinder Kaur alias Laddi and Rockey alias Jang Singh, hereinafter referred to as the accused, have assailed the judgment dated 24.7.2010, passed by Additional Sessions Judge, Una, Himachal Pradesh, Himachal Pradesh, in Sessions Trial No.04/2010, titled as State of H.P. v. Kapoor Singh and others, whereby the stand convicted of the offence punishable under the provisions of Sections 307, 363 and 120 -B of the Indian Penal Code and sentenced as under: <IMG>JUDGEMENT_23_LAWS(HPH)1_2015.jpg</IMG>

(3.) ACCUSED were charged for having committed an offence punishable under the provisions of Sections 307, 363, both read with Section 120 -B of the Indian Penal Code, to which they did not plead guilty and claimed trial.