MADARI @ ABRAR AHMAD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since the above criminal appeals arise out of the same incident, they are being disposed of by this common judgment.

(2.) By filing Criminal Appeal No.275/2007 accused/appellants namely Madari alias Abrar Ahmed, Bachhu alias Israel, Bafati alias Anwar, Noora alias Nooruddin have challenged the legality and propriety of judgment dated 8.3.2007 passed by the learned 12th Additional Sessions Judge, (FTC), Raipur in S.T. No.44/06 by which each of them has been convicted under Sections 147, 148, 302/149 & 120B r/w 302 of the Indian Penal Code (for short 'the IPC') and sentenced to undergo RI 2 years, RI for 2 years, RI for Life & fine of Rs.500/- and RI for life & fine of Rs.500/- respectively, with a direction that the sentences of imprisonment shall run concurrently.

(3.) Appellant Shameem alias Shameemuddin has filed Criminal Appeal No.864/2011 challenging the judgment of conviction and order of sentence dated 20.9.2011 passed by the learned 2nd Additional Sessions Judge, Raipur in ST No.44/2006 by which he has been convicted under Sections 147, 148, 302/149, 120B-II/302 of IPC and Sections 25 (1-B) II & 27 (1) of the Arms Act and sentenced to undergo RI 2 years; RI for 2 years; RI for life & fine of Rs.500/-; RI for life & fine of Rs.500/-; RI for 1 year and fine of Rs.500/- and RI for 3 years & fine of Rs.500/-, with usual default clauses, respectively.