NAUSHAD Vs. STATE

JUDGEMENT

(1.) Vide impugned judgment and order dated 06.08.2001, the appellants, Mohd.Irfan, Naushad Ahmad, Shamshad Ahmad and Ibban Ali have been convicted for the offences (two) of having murdered Mohd.Qayyum and Mohd.Furkan, for which offences they have been sentenced to undergo imprisonment for life and pay a fine in sum of Rs.2,000/-; in default to undergo RI for 3 months. Additionally, the appellants have also been convicted for the offence of having attempted to murder Mohd.Farman, for which offence they have been sentenced to undergo RI for 4 years and pay a fine in sum of Rs.1,000/-; in default to undergo RI for 1 month.

(2.) The case of the prosecution is that criminal law was set into motion when at around 6.17 P.M. on 09.10.1988, DD entry No.14A, Ex.PW-23/B, was recorded by ASI Ram Singh PW-23, to the effect that an unknown person has informed over the telephone that a man who has been stabbed with knife is lying near Chauhan Bangar Pulia.

(3.) On receipt of the information contained in the afore-noted DD entry, HC Balraj Singh PW-16 and HC Swaran Singh PW-24, reached Chauhan Bangar Pulia, where they saw Mohd. Qayyum, lying injured on the road. HC Balraj Singh and HC Swaran Singh removed Mohd. Qayyum in a PCR van to GTB Hospital.