SAIDUL ALIAS AFJAL Vs. STATE

JUDGEMENT

(1.) APPELLANT Saidul @ Afjal has preferred appeal against impugned judgment dated 5. 5. 2005 vide which he has been convicted for causing murder of Om Prakash kapoor on 21st November, 2002 and he has also been convicted for committing offences under section 392 read with section 397 of IPC and he has been sentenced under section 302 IPC to rigorous imprisonment for life and to pay a fine of Rs. 500/- and in default, to undergo rigorous imprisonment for a period of one month. Appellant Saidul also stands sentenced to rigorous imprisonment for seven years and to fine of Rs. 500/- and in default of payment of fine, to undergo rigorous imprisonment for one month for commission of offence under section 392 read with section 397 of IPC. Vide aforesaid impugned judgment dated 5. 5. 2005, appellant Dulal S/o Shri Abdul Latif also stands convicted under section 392 r/w section 397 of IPC and has been sentenced to rigorous imprisonment for seven years and to fine of Rs. 500/- and in default of payment of fine, to rigorous imprisonment for one month.

(2.) BY virtue of order dated 28th September 2006 of the learned Single Judge, appeal of Dulal has been listed before this Bench, so that both the appeals are heard and disposed of together as they arise out of common impugned judgment.

(3.) WITH the consent of both the sides, both these appeals have been heard together as they arise out of common impugned judgment and are being disposed of together by this judgment.