SURESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Appellant -convict Suresh Kumar, hereinafter referred to as the accused, has assailed the judgment dated 23.3.2015/24.3.2015, passed by Additional Sessions Judge (I), Una, Himachal Pradesh, in Sessions Case No.18/2013, titled as State of Himachal Pradesh v. Suresh Kumar, whereby he stands convicted for having committed offences punishable under the provisions of Sections 307, 451 and 323 of the Indian Penal Code and sentenced as under: Section Sentence 307 IPC Rigorous imprisonment for a period of five years and fine of Rs.40,000/ - and in Whether reporters of the local papers may be allowed to see the judgment. default thereof to further undergo simple imprisonment for a further period of one year.

(2.) After the matter was heard for some time, under instructions, learned counsel for the appellant - accused, chose not to press the appeal on merits. However, he prayed for reduction in the sentence, so imposed by the trial Court.

(3.) Mr. R.S. Verma, learned Additional Advocate General, invites our attention to various documents and testimonies of the witnesses, establishing, beyond reasonable doubt, guilt of the accused.