STATE OF UTTARAKHAND Vs. YAMIN KHAN

JUDGEMENT

(1.) SINCE the aforesaid Criminal Revision and the Criminal Government Appeal arise out of the same judgment and order dated 04.11.2003, passed by Additional Sessions Judge/1st F.T.C., Haridwar, therefore, both the cases are being decided by this common judgment for the sake of brevity and convenience.

(2.) ACCUSED persons, namely, Yamin Khan, Islam, Fazlu and Zahid @ Kallo were found guilty and were convicted of the offences punishable under Sections 324 and 325 IPC. Each one of the accused was sentenced to undergo rigorous imprisonment for the period already undergone by them alongwith a fine of Rs.500/ - each under Section 324 IPC. Each one of the accused was also directed to pay a fine of Rs.1000/ - under Section 325 IPC.

(3.) AGGRIEVED against the impugned judgment and order dated 04.11.2003, present Criminal Appeal was preferred on the ground of inadequacy of sentence.