RAMESH CHILWAL @ BOMBAYYA vs. STATE OF UTTARAKHAND

REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NOS. 1072-1073 OF 2012 (Arising out of SLP (Criminal) Nos. 2924-2925 of 2012) Ramesh Chilwal @ Bombayya .... Appellant (s) Versus State of Uttarakhand .... Respondent(s) R D E R O 1) Leave granted. 2) Heard learned counsel for the appellant as well as for the respondent-State. th 3) On 9 April, 2012, this Court issued notice confining to JUDGMENT the question of sentence only that too for clarifying that all the sentences to run concurrently. 4) Learned counsel appearing for the appellant has brought to our notice that the trial Judge has convicted and sentenced the appellant in the following order: i) The accused Ramesh Chilwal @ Bambayya is convicted in Case Crime No.580/2004, Special Session Triable Case No.28/2005 under Section 302 I.P.C. and sentence for the rigorous imprisonment of life and a fine of Rs.1,00,000.00 (Rupees one lakh). In default 1 Page 1 for the payment of fine, he shall also serve a simple imprisonment for a period of six months. Out of this Rupees One Lac, Rs.50,000.00 (Rupees fifty thousand) is awarded as compensation to the family of the deceased.

iii) Accused Ramesh Chilwal @ Bambayya is convicted in Case Crime No. 737/2004, Sessions Triable Case No. 118/2005 under Section 27 of the Arms Act and sentence for the rigorous imprisonment of 7 (seven) years and a fine of Rs.25,000.00 (Rupees twenty five thousand). In default for the payment of fine, he shall also serve a simple imprisonment for a period of four months. Out of this Rs.25,000.00, half of the amount is awarded as compensation to the family of the deceased.” 5) By the impugned order, the said conviction and JUDGMENT sentences were confirmed by the High Court. 6) Since this Court issued notice only to clarify the sentence awarded by the trial Judge, there is no need to go into all the factual details. We are not inclined to modify the sentence. However, considering the fact that the trial Judge has awarded life sentence for an offence under Section 302, in view of Section 31 of the Code of Criminal Procedure, 1973, we make 2 Page 2 it clear that all the sentences imposed under the IPC, the Gangsters Act and the Arms Act are to run concurrently. 7) While confirming the conviction, we clarify that all the

judgment of the trial Court as affirmed by the High Court is modified. 8) The appeals are disposed of accordingly. ...…………………………………J. (P. SATHASIVAM) ...…………………………………J. (RANJAN GOGOI) NEW DELHI; JULY 20, 2012 JUDGMENT 3 Page 3 JUDGMENT 4 Page 4 JUDGMENT Page 5 JUDGMENT Page 6 JUDGMENT 7 Page 7