UDAY UMESH LALIT,J. - (1.) Delay condoned. Leave granted.
(2.) This appeal challenges the judgment and order dated 09.09.2016 passed by the High Court of Himachal Pradesh at Shimla in Criminal Appeal No. 267 of 2016.
(3.) The appellant - original accused No.3 was tried along with two others in Sessions Trial No. 40 of 2014 on the file of Additional Sessions Judge (II), Una, Himachal Pradesh, in respect of offences punishable under Sections 302, 323, 324 read with Section 34 of the Indian Penal Code, 1860 ('the IPC', for short).;