Abhay Manohar Sapre, J. - (1.) Criminal Appeal Nos.394-395 of 2018 These appeals are filed by the accused persons against the common final judgment and order dated 10.07.2017/17.07.2017 passed by the High Court of Uttarakhand at Nainital in Criminal Appeal No.91 of 2011 (filed by the complainant) and Government Appeal No.42 of 2011 whereby the High Court allowed the appeals of the State and the Complainant and set aside the order dated 16.03.2011 passed by the Additional Judge, Haridwar in Sessions Trial Nos.286 of 1999 and found the accused persons, Naresh, Suresh, Ashish@Sheshraj and Rajendra guilty for commission of the offences punishable under Sections 307/34, 323/34, 324/34 and 504 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") and accordingly sentenced each of them as under: JUDGEMENT_162_LAWS(SC)4_2018_1.html Convicted under Sections 307/34, 323/34, 324/34 and 504 IPC 5 years R.I. and Rs.5000/- under Section 307 IPC 6 months R.I. and Rs.500/- under Section 323/34 IPC 2 years R.I. and Rs.500/- under Section 324/34 IPC 1 year R.I. and Rs.1000/- under Section 504 IPC Convicted under Section 307/34, 323/34, 324/34 and 504 IPC 6 months R.I. and Rs.500/- under Section 323/34 IPC 2 years R.I. and Rs.500/- under Section 324/34 IPC 1 year R.I. and Rs.1000/- under Section 504 IPC (However, on account of the advance stage of lung cancer, 2 years R.I. u/s 307 IPC) Convicted under Sections 307/34, 323/34, 324/34 and 504 IPC 5 years R.I. and Rs.5000/- under Section 307 IPC 6 months R.I. and Rs.500/- under Section 323/34 IPC 2 years R.I. and Rs.500/- under Section 324/34 IPC 1 year R.I. and Rs.1000/- under Section 504 IPC Convicted under Sections 307/34, 323/34, 324/34 and 504 IPC 5 years R.I. and Rs.5000/- under Section 307 IPC 6 months R.I. and Rs.500/- under Section 323/34 IPC 2 years R.I. and Rs.500/- under Section 324/34 IPC 1 year R.I. and Rs.1000/- under Section 504 IPC
(2.) In order to appreciate the issue involved in the appeals, few relevant facts need to be mentioned hereinbelow.
(3.) The appellants herein are the accused. They are Naresh (A-1), Suresh (A-2), Ashish (A-3) and Rajendra (A-4).;