SAVEZ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Appeal has been filed against the judgement dtd. 23/12/2022/ 2/1/2023, passed by the learned District and Sessions Judge, Haridwar, by which, the appellants, namely, Savez, Washeem and Guddu have been convicted for the offence punishable under Ss. 147, 148, 323 read with Sec. 149 IPC,Sec. 324 IPC read with Sec. 149 IPC and Sec. 307 IPC read with Sec. 149 IPC in Sessions Trial No.189 of 2016, and, the appellants, namely, Imran and Farman have been convicted for the offence punishable under Ss. 147, 148, 323 read with Sec. 149 IPC S.324 IPC read with Sec. 149 IPC, and Sec 307 IPC read with Sec. 149 IPC in Special Session Trial No.08 of 2016.

(2.) All the appellants have been sentenced to undergo rigorous imprisonment for a period of six months for the offence punishable under Sec. 147 IPC, they have been sentenced to undergo rigorous imprisonment for a period of one year for the offence punishable under Sec. 148 IPC, they have been sentenced to undergo rigorous imprisonment for a period of six months for the offence punishable under Sec. 323 IPC read with Sec. 149 IPC, they have been sentenced to undergo rigorous imprisonment for a period of one year for the offence punishable under Sec. 324 IPC read with Sec. 149 IPC, and, they have been sentenced to undergo rigorous imprisonment for a period of four years along with a fine of Rs.10,000.00 each for the offence punishable under Sec. 307 IPC read with Sec. 149 IPC, and, in default of payment of fine the appellants have been further directed to undergo simple imprisonment for a period of three months. All the sentences have been directed to run concurrently.

(3.) Heard Mr. Vivek Shukla, learned counsel for the appellants and Mr. T.C. Agarwal, learned Deputy Advocate General for the State.