KARAN CHETTRI Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Crl. A. No.07 of 2022 (Karan Chettri vs. State of Sikkim) and Crl. A. No.08 of 2022 (Nima Sherpa @ Nani Ko Bau vs. State of Sikkim) are being taken up together and disposed of by this common Judgment, the cases having arisen out of a common FIR, Exhibit 1.

(2.) The Appellant, Karan Chettri in Crl. A. No.07 of 2022 and the Appellant, Nima Sherpa in Crl. A. No.08 of 2022, shall hereinafter be referred to as 'A2' and 'A1' respectively.

(3.) The discontentment of the Appellants with the impugned Judgment of the Court of the Learned Judge, Fast Track, South and West Sikkim, at Gyalshing, dtd. 19/3/2022, in ST (Fast Track) Case No.02 of 2021, whereby they were convicted of the offences under Ss. 450, 376D and 376(2)(l) read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter, 'IPC') and the consequent Order on Sentence, dtd. 26/3/2022, has led to the instant Appeals.