SARWARI BEGUM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Common question of law and facts has been raised in both these criminal appeals, hence, they are being decided by this common judgment.

(2.) Appellants - Smt. Sarwari Begum and Samad preferred Criminal Appeal No.340 of 2014, against the judgment and order dtd. 18/10/2014, passed in Sessions Trial No. 60 of 2011, State Vs. Alim and Others. By the impugned judgment and order, appellants Smt. Sarwari Begum and Samad have been acquitted of the charge under Sec. 302 r/w 34 IPC, but both have been convicted under Sec. 201 IPC.

(3.) Appellants - Alim and Mukhtyar preferred Criminal Appeal No.373 of 2014, against the judgment and order dtd. 18/10/2014, passed in Sessions Trial No. 60 of 2011, State Vs. Alim and Others. By the impugned judgment and order, appellants Alim and Mukhtyar have been convicted of the charges under Sec. 302 r/w 34 IPC and 201 IPC and sentenced as hereunder:-