CHETRAM Vs. STATE OF UTTARAKHAND
LAWS(SC)-2014-3-78
SUPREME COURT OF INDIA (FROM: UTTARAKHAND)
Decided on
March 04,2014
CHETRAM
Appellant
VERSUS
STATE OF UTTARAKHAND
Respondents
Referred Judgements :-
BAITAL SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]IDRISH BHAI DAUDBHAI VS. STATE OF GUJARAT [REFERRED TO]
ANIL PRAKASH SHUKLA VS. ARVIND SHUKLA [REFERRED TO]
Cited Judgements :-
SAVIN AND ORS. VS. STATE OF HARYANA [LAWS(P&H)-2015-9-279] [REFERRED TO]SK. MUSTAFA NEWAJ @ BHOMBAL VS. THE STATE OF WEST BENGAL [LAWS(CAL)-2017-1-34] [REFERRED TO]
RAJ KUMAR GUPTA @ GAUTAM VS. STATE OF U P [LAWS(ALL)-2017-2-322] [REFERRED TO]
INDRAPAL SINGH VS. STATE OF U.P. [LAWS(SC)-2021-9-67] [REFERRED TO]
JUDGEMENT
-
(1.)Leave granted.
(2.)This appeal is preferred against the judgment of the High Court of Uttarakhand at Nainital in Criminal Appeal No. 176 of 2010.
(3.)The present Appellant was Appellant No. 2 in Criminal Appeal No. 176 of 2010 and he along with Appellant No. 1 therein Ganga Ram, was tried in Sessions Trial No. 1 of 2008 on the file of Sessions Judge, Pauri Garhwal for the alleged offence under Section 302 read with Section 34 Indian Penal Code and they were found guilty of the charge and convicted and sentenced each to undergo imprisonment for life and to pay a fine of Rs. 50,000/- each and in default to undergo imprisonment for 5 years. Aggrieved by the conviction and sentence both the accused preferred appeal in Criminal Appeal No. 176 of 2010 and the High Court by judgment dated 9.7.2013 dismissed the appeal. Challenging the conviction and sentence Appellant/accused No. 2 Chetram has preferred the present appeal.
(2.)This appeal is preferred against the judgment of the High Court of Uttarakhand at Nainital in Criminal Appeal No. 176 of 2010.
(3.)The present Appellant was Appellant No. 2 in Criminal Appeal No. 176 of 2010 and he along with Appellant No. 1 therein Ganga Ram, was tried in Sessions Trial No. 1 of 2008 on the file of Sessions Judge, Pauri Garhwal for the alleged offence under Section 302 read with Section 34 Indian Penal Code and they were found guilty of the charge and convicted and sentenced each to undergo imprisonment for life and to pay a fine of Rs. 50,000/- each and in default to undergo imprisonment for 5 years. Aggrieved by the conviction and sentence both the accused preferred appeal in Criminal Appeal No. 176 of 2010 and the High Court by judgment dated 9.7.2013 dismissed the appeal. Challenging the conviction and sentence Appellant/accused No. 2 Chetram has preferred the present appeal.
Copyright © Regent Computronics Pvt.Ltd.