SHER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The above-titled petitions are being disposed of by this common order, as, both the petitions have been filed, in the same FIR, i.e. FIR No.43/2018, dtd. 19/8/2018 (hereinafter referred to as the 'FIR in question'), registered under Ss. 279 and 337 of Indian Penal Code (hereinafter referred to as the 'IPC'), with Police Station West, Shimla, H.P.

(2.) Brief facts, leading to the filing of the above petitions, as per the record, annexed with the petitions, may be summed up, as under:-

(3.) Aggrieved from the judgment of conviction and order of sentence, as referred to above, accused Sher Singh (petitioner) had preferred Criminal Appeal No.22-S/10 of 2024, titled as 'Sher Singh Vs. State of Himachal Pradesh', before the Court of learned Sessions Judge, Shimla, Himachal Pradesh (hereinafter referred to as the 'Appellate Court'). However, the said appeal was dismissed, vide judgment dtd. 31/5/2024.