ANWAR AHMED; MAHMOOD NAI; RAM NAGINA PRASAD; JAAN MOHAMMED; MAQSOOD KABARI; PRAMOD KUMAR; WAHIDAN Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Seven appellants have filed the instant appeal against the judgment and order dated 10.12.2003 wherein they all were held guilty for the offence of section 341 IPC. They were sentenced only with a fine of Rs.500/-, in default of which, they were directed to go 15 days' imprisonment. Initially, eight accused persons were tried.

(2.) They all were found guilty for the offence, as stated above, but out of those eight, Mohd. Usman has not preferred any appeal.

(3.) The genesis of the prosecution story, as emerging from the first information report, is that on the relevant date and time, under the leadership of Anwar Ahmad, Chairman of Sitarganj Nagar Palika Board, around 200-250 persons had assembled. Out of those persons, the majority was of the Muslims.