SANJEEV KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since all these appeals arise out of the very same impugned judgment, they are being considered and disposed of as such.

(2.) Accused Sanjeev Kumar, Raj Kumar and Vinod Kumar were charged to face trial for having committed offences punishable under Section 307, 506, both read with Section 34 of the Indian Penal Code, and Section 3(2) of the Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act, 1989, hereinafter referred to as the Atrocities Act.

(3.) In terms of the impugned judgment dated 26.11.2009, passed by Sessions Judge (Special Judge), Una, Himachal Pradesh, in SC/ST Case No.1 of 2008, titled as State of Himachal Pradesh v. Sanjeev Kumar and others, all the accused stand acquitted for having committed offence, punishable under Section 506, read with Section 34 of the Indian Penal Code, as also Section 3(2) of the Atrocities Act. However, only accused Sanjeev Kumar stands convicted for having committed offence punishable under Section 307 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for a period of two years and pay fine of Rs. 5,000/-, and in default thereof to further undergo simple imprisonment for a period of six months. The other accused stand acquitted of the said charge.