AAS MOHAMMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) All these criminal appeals arise out of the judgment and order dated 20.05.2015 passed by the First Additional Sessions Judge, Haridwar in Session Trial No. 42 of 2012, State vs. Aas Mohammed and others.

(2.) Accused/Appellant Aas Mohammad has been convicted under Sections 302, 326/149, 452/149, 148, 147 and 504/149 of IPC and has been sentenced rigorous imprisonment for life under Section 302 of IPC; to undergo rigorous imprisonment for a period of ten years under Section 326/149 of IPC; to undergo rigorous imprisonment for a period of four years under Section 452/149 of IPC; to undergo simple imprisonment for a period of two years under Section 148 of IPC; to undergo simple imprisonment for a period of one year under Section 147 of IPC; and to undergo simple imprisonment for a period of one year under Section 504/149 of IPC. The sentences also include fine.

(3.) The other accused/appellants (i.e. appellants in Criminal Appeal No.181 of 2015 and Criminal Appeal No. 279 of 2015) have been convicted under Sections 326/149, 452/149, 148, 147 and 504/149 of IPC, and have been sentenced to undergo rigorous imprisonment for a period of ten years under Section 326/149 of IPC; to undergo rigorous imprisonment for a period of four years under Section 452/149 of IPC; to undergo simple imprisonment for a period of two years under Section 148 of IPC; to undergo simple imprisonment for a period of one year under Section 147 of IPC; and also to undergo simple imprisonment for a period of one year under Section 504/149 of IPC. The sentences also include fine.