MURTAZA Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) This Criminal Appeal arises out of a judgment and order of the trial court dated 25.8.2008 passed by the learned Additional Sessions Judge/3rd FTC, Haridwar in Sessions Trial No. 249 of 1998 convicting the present appellants under Section 376(2)(g) and thereby sentencing them for 10 years rigorous imprisonment with a fine of Rs. 5,000/- each. The appellants were further convicted and sentenced for one year of rigorous imprisonment with a fine of Rs. 500/- each under Section 452 IPC and one year of rigorous imprisonment with a fine of Rs. 500/- each under Section 506(2) IPC.

(2.) Since in this case the appellants were not being represented by any counsel at the time of final hearing, the Court appointed Mr. B.M. Pingal a practising lawyer of this Court as Amicus Curiae in the matter, to present the case of the appellants before this Court. He was given the paper book of the case, free of cost and time to prepare the matter. It is listed today now for final hearing.

(3.) The State is being represented by Mr. Suhail Siddiqui, Assistant Government Advocate.