TAJMMUL ALI AND OTHERS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Criminal appeal No. 140 of 2013 is instituted against the judgment and order dated 12.03.2013 rendered by learned Additional Sessions Judge, Udham Singh Nagar in Sessions Trial Nos. 293 of 2006, 294 of 2006, 295 of 2006 and 296 of 2006, whereby appellants were charged with and tried under Sections 147, 148, 149, 324, 302 and 452 of I.P.C. as well as under Sections 4/25 and 25 of the Arms Act. At the end of trial, the Trial Court convicted and sentenced the appellants as under:- <FRM>JUDGEMENT_141_LAWS(UTN)10_2017_1.html</FRM>

(2.) All the sentences were ordered to run concurrently. However, co-accused Sagir Ahmed, Rafiq Ahmed, Dilshad, Kalwe Hassan and Anwar were acquitted for the offences under Section 147, 148, 324/149, 302/149 and 452 IPC.

(3.) Criminal appeal No. 140 of 2013 was heard by us on 5.9.2007 and the judgment was, accordingly, reserved.