JAMIL AHMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This appeal has been preferred against the judgment and order of conviction dated 12.11.1998 rendered by the Special Judge/Additional Sessions Judge, Nainital in Sessions Trial No.285 of 1995. In the said trial, four accused persons, named, Jamil Ahmed, Nanhe Ansari, Kamruddin and Gulab Singh were tried. Accused Gulab Singh was held not guilty and thus, acquitted by the trial court while rest of the three accused were convicted for the offence of Section 307 r/w Section 34 IPC and sentenced to undergo four years R.I.

(2.) During the pendency of appeal in High Court, accused Jamil Ahmed died, so the appeal stood abated against him.

(3.) Now, the two appellants Nanhe Ansari and Kamruddin remains to be heard.