NAZIM Vs. STATE

JUDGEMENT

(1.) These connected appeals have come up for hearing pursuant to the directions issued for expediting hearing in appeals filed by persons in custody.

(2.) The appellants have preferred these appeals impugning the judgment and order on sentence dated 19.08.2014 & 20.11.2014 respectively whereby appellants Akram and Farid have been convicted for committing the offence punishable under Sec. 398 Penal Code and under Sec. 25 of Arms Act and appellant Nazim has been convicted for the offence punishable under Sec. 393 Penal Code and sentenced as under : <FRM>JUDGEMENT_99_LAWS(DLH)6_2016.html</FRM>

(3.) The facts of the case as mentioned by the learned Trial Court in Para No.1 of the judgment read as under:-