SHAKEEL Vs. STATE OF M P

JUDGEMENT

(1.) Twelve accused persons including the appellant stood charged with offence under Ss. 148, 307/149 and 324/149 of the Indian Penal Code. Out of the twelve accused persons, the Sessions Judge acquitted 6 accused persons and convicted 6 accused persons. Each convicted accused was sentenced for two years ' rigorous imprisonment for the offence under Sec. 148 IPC and fine of Rs.500.00; five years ' rigorous imprisonment for offence under Sec. 307/149 IPC and fine of Rs.500.00; and 3 years ' rigorous imprisonment for offence under Sec. 324/149 IPC and fine of Rs.500.00. In case of default of payment of fine, the accused persons shall undergo additional rigorous imprisonment for 6 months under Sec. 148 IPC, one year under Sec. 307/149 IPC and 6 months under Sec. 324/149 IPC.

(2.) The convicted accused persons filed an appeal before the High Court and the High Court by its judgment dtd. 10/2/2005 affirmed the conviction and sentence of all the six accused persons but reduced their sentence under Sec. 307/149 IPC from 5 years to 4 years.

(3.) The present appeal by way of special leave has been filed by accused Shakeel only.