JAHANGIR KHAN Vs. STATE(NCT OF DELHI)

JUDGEMENT

(1.) Present appeals arise out of a common judgment dated 30.05.2000 and order on sentence dated 31.05.2000 passed by the learned Additional Sessions Judge, Delhi, in Session Case No.102/97, FIR No.856/96 registered under Sections 452/302/307/324/34 of the Indian Penal Code and 25/27/54/59 of the Arms Act at Police Station Rajouri Garden. Appellant Jahangir Khan has been convicted under Section 452/34 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for a period of two years and also to pay a fine of Rs.1,000/ -, in default of payment of fine, to further undergo rigorous imprisonment for a period of two months.

(2.) The appellants Firasat Ali and Shah Nawaz have been convicted under Section 302 of the Indian Penal Code and sentenced to undergo imprisonment for life and to pay a fine of Rs. 2000/ - each, in default of payment of fine, to further undergo rigorous imprisonment for a period of three months each. Appellant Firasat Ali has further been convicted under Section 27 of the Arms Act and sentenced to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs.1,500/ -, in default of payment of fine, to further undergo rigorous imprisonment for a period of two months. The appellants Firasat Ali, Arshad Ali and Shah Nawaz have been further convicted under Sections 452/34 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for a period of two years each and also to pay a fine of Rs.1,000/ - each, in default of payment of fine, to further undergo rigorous imprisonment for a period of two months each. It was directed that all the sentences to run concurrently.

(3.) We are informed that Arshad Ali has expired during the pendency of the appeal.