PRADEEP KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Learned counsel confines the petition only with respect to the order of sentence of imprisonment so passed by Judicial Magistrate 1st Class, Court No.2, Rohru, Camp at Chopal, District Shimla, H.P. in Criminal Case No.95-1 of 2008, titled as State of Himachal Pradesh v. Pradeep Kumar and others, on 19.10.2012 as affirmed by Additional Sessions Judge-II, Shimla, H.P., in Criminal Appeal No.7-S/10 of 2013, titled as Pradeep Kumar @ Pappu and others v. State of H.P., on 11.11.2014 .

(2.) The trial Court convicted the present petitioner Pradeep Kumar alongwith co-accused Mohan Singh and Ashok Thakur for having committed an offence punishable under Section 379 read with Section 34 of the Indian Penal Code.

(3.) The trial Court ordered to serve the sentence of imprisonment in the following terms:- <FRM>JUDGEMENT_79_LAWS(HPH)6_2018_1.html</FRM>