YUNUS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since all these appeals arise from a common judgment and order, they are being heard and decided together.

(2.) All these appeals have been preferred against the judgment and order dtd. 12/12/2012, passed in Sessions Trial No. 169 of 2004, State v. Yunus and Sessions Trial No. 498 of 2004, State v. Brijendra, by the court of Fifth Additional Sessions Judge, Haridwar. By the impugned judgment and order, the appellants Yunus and Bijendra have been convicted under Sec. 302 read with Sec. 34 IPC and sentenced to life imprisonment with a fine of Rs.5,000.00 each. Appellant Bijendra has further been convicted under Ss. 506(2) IPC and sentenced to one year rigorous imprisonment with a fine of Rs.1,000.00. One of the accused in the case, Sanjay Pal has been acquitted.

(3.) Criminal Appeal No. 367 of 2012 has been preferred by the appellant Yunus, Criminal Appeal No. 371 of 2012 has been preferred by the appellant Bijendra against their conviction and sentence and Criminal Appeal No. 147 of 2013 has been preferred by the first informant against the acquittal of respondent no. 2, Sanjay Pal.