RAM IQBAL Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Instant appeal is preferred against the Judgment and Order dtd. 12/4/2004, passed in Sessions Trial No.341 of 2001, State vs. Ram Iqbal and others; Sessions Trial No.340 of 2001, State vs. Khushi Ram; Sessions Trial No.342 of 2001, State vs. Ram Iqbal; Sessions Trial No.343 of 2001, State vs. Satish; Sessions Trial No.344 of 2001, State vs. Khan Singh, by the court of Additional Sessions Judge/FTC 1st, District Udham Singh Nagar.

(2.) By the impugned judgment and order, the appellants Ram Iqbal, Khushi Ram, Khan Singh have been convicted under Sec. 394 IPC and sentenced to seven years rigorous imprisonment with a fine of Rs.5,000.00 and in default of payment of fine, to undergo one year additional imprisonment. Appellants Ram Iqbal, Satish, Khushi Ram and Khan Singh have been convicted under Sec. 411 IPC and sentenced to undergo two years rigorous imprisonment. Appellants Ram Iqbal and Khushi Ram have been convicted under Sec. 25 of the Arms Act, 1959 (for short, "the Act") and sentenced to undergo one year rigorous imprisonment. Appellants Satish and Khan Singh have been convicted under Sec. 4/25 of the Act and sentenced to undergo one year rigorous imprisonment.

(3.) It may be noted that by the impugned judgment and order, the appellants Ram Iqbal, Khushi Ram and Khan Singh have been acquitted of the charge under Sec. 302 IPC and the appellant Satish has been acquitted of the charge under Ss. 394, 302 IPC.