SAGHIR AHMAD Vs. STATE

JUDGEMENT

(1.) This judgment shall dispose of the following three appeals which have arisen out of the same judgment of conviction dt. 20th Nov. 1985 and order of sentence dt. 22nd Nov. 1985 passed by Shri P. L. Singla, then Additional Sessions Judge, Delhi : -

(2.) Appellant Harish Chander was convicted under S. 302 IPC and sentenced to undergo life imprisonment thereunder. He was also convicted under S. 27 Arms Act and was sentenced to undergo rigorous imprisonment for two years thereunder. Both sentences were to run concurrently.

(3.) Appellant Saghir Ahmad was convicted under S. 302 read with S. 34 I.P.C. and was sentenced to under go imprisonment for life.