IMTIAZ Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been filed against the impugned judgment of the Allahabad High Court dated 4.8.2006 in Criminal Appeal No.1099 of 1981.

(3.) Heard learned counsels for the parties and perused the record. By that decision the High Court has upheld the conviction of the appellant under Sections 148, 302/149 and 324/149 Indian Penal Code, 1860 and sentences them to life imprisonment apart from other sentences.