TAHIR AHMED Vs. STATE

JUDGEMENT

(1.) The present appeals bearing Crl.A. Nos.178/2002, 201/2002 and 253/2002 have been filed by the appellants Tahir Ahmed, Shabbir Ahmad and Jagdish respectively against a judgment of conviction dated 29.01.2001 and order on sentence dated 04.03.2002, therefore, all these appeals are decided together.

(2.) The present appeals have been filed by the appellants being aggrieved by the judgment of conviction dated 29.01.2001 passed by the learned Additional Sessions Judge, Delhi convicting the appellants for the offence punishable under Section 341/304/34 of Indian Penal Code (hereinafter referred to as I.P.C.), and order on sentence dated 04.03.2002, whereby the appellants have been sentenced to undergo rigorous imprisonment for a period of three and half years and fine of Rs. 5,000/- each for the offence under Section 304 Part II/34 of IPC and in default of payment of fine they were further sentenced to undergo rigorous imprisonment for three months. They were also sentenced to undergo simple imprisonment for a period of 15 days each for the offence under Section 341/34 of IPC.

(3.) Since the trial of all the applicants was commonly conducted and all the appellants have been convicted by the common impugned judgment and have been awarded sentence by the common order on sentence, therefore, with the consent of the counsel appearing on behalf of all the appellants, arguments in all the appeals have been heard together and all the appeals are being disposed of by this common judgment.