KHALIKUL & OTHERS Vs. STATE OF U.P.

JUDGEMENT

(1.) By means of impugned judgment of conviction and order of sentence dated 12.12.1986, the I Additional Sessions Judge, Sultanpur in Sessions Trial No. 240 of 1985 convicted Accused No.1-Khalikul Khalikul Rehman. , Accused No.2 Siddiq and Accused No.3-Anis under Sections 148 and 302 of Indian Penal Code, 1860 [' IPC ' for short]. However, they are acquitted of the charge under Section 302 read with Section 149 IPC.

(2.) Accused No.4-Fikkey, Accused No.5-Sohrab, Accused No.6-Maksood alias Mahmood Ahmed @ Jabbey, Accused No.7-Rauf, Accused No.8-Mukim, Accused No.9-Sayeed, Accused No.10-Amin, Accused No.11-Muddey, Accused No.12-Shamim, and Accused No.13 Ishrak, S/o Ishtik are convicted under Sections 148 and 302 read with Section 149 IPC.

(3.) Each accused is sentenced to undergo rigorous imprisonment for a period of 2 1/2 years for the offence of rioting punishable under Section 148 IPC and to undergo imprisonment for life for the offence of culpable homicide amounting to murder punishable under Section 302 IPC and 302 IPC read with Section 149 IPC. All the sentences were directed to run concurrently.