ANIL GULIA Vs. STATE

JUDGEMENT

(1.) Vide impugned judgment and order dated 20.08.2007 the appellants Anil Gulia and Vinod have been convicted for the offence punishable under Section 120-B IPC as also the offence punishable under Section 302 IPC read with Section 120-B IPC. Anil Gulia has been additionally convicted for the offence punishable under Section 27 of the Arms Act.

(2.) Vide order on sentence dated 20.08.2007, for the offence of conspiracy and for the offence of murder, the appellants have been sentenced to undergo imprisonment for life. For the offence punishable under Section 27 of the Arms Act, Anil Gulia has been sentenced to undergo imprisonment for 2 years.

(3.) The third co-accused Anil @ Bhagat, remained a Proclaimed Offender throughout the trial.