MOHD. SABIR @ SONU & ANR. Vs. STATE

JUDGEMENT

(1.) Vicky @ Raj Kumar @ Mukesh @ Vaqil, Mohd.Sabir @ Sonu, Vijay Shukla, Chandan Kumar and Raju Singh @ Sunny, the appellants of the three captioned appeals; in which Mohd.Sabir and Raju Singh have joined hands as appellants of Crl.A.No.108/2015 and Vijay Shukla with Chandan Kumar have joined hands as appellants of Crl.A.No.272/2015, question the verdict of guilt against the five returned vide impugned judgment dated December 18, 2014.

(2.) The conviction of the five is as under: -

(3.) The sentence imposed for the offence of dacoity, and its aggravated form concerning Mohd.Sabir, is to undergo RI for 7 years. For other offences lesser sentences have been imposed with a direction that they would run concurrent. The focus therefore is for the offence of dacoity.