MUSTAKIM AND ORS. Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) All these four appeals, titled above, have arisen out of the same judgment and order dated 24.10.2011 rendered by Additional Sessions Judge, Haridwar. Hence, these are being adjudicated by this common judgment. The appellants Babu and Mustakim were found guilty for the offence of Sec. 302/34, 326/34 IPC as well as Sec. 25 of the Arms Act. They have been convicted and sentenced for the same appropriately. Learned Trial Judge did not record any conviction for the offence of Sec. 307/34 IPC against them, wherefore they were also charged. So, for such offence, they were acquitted.

(2.) It is also pertinent to mention that the trial was conducted along with them for the third accused Bhura for the offence of Sec. 302/34 and 307/34 IPC, but the learned Judge could not attribute any guilt on him. So, he was acquitted for the same.

(3.) The trial pertains to various crime numbers, indicated in the impugned judgment. The incident took place within the territorial jurisdiction of Police Station Kotwali, Laksar, District Haridwar. So, the chargesheet was accordingly submitted by the police concerned after culmination of the investigation.