SABIR Vs. STATE OF U.P.

JUDGEMENT

(1.) The present criminal appeal has been preferred by the accused appellants Sabir and Rashid against the judgement and order dated 04.03.1982 passed by Additional Sessions Judge, Agra in Session Trial No. 729 of 1979 convicting and sentencing the appellants for the offence punishable under Section 324 read with section 34 I.P.C. to undergo two year rigorous imprisonment.

(2.) Appeal in respect of appellant no. 2 Rashid has been abated as he died during pendency of appeal. Thus, Court proceeds to decide the appeal against the surviving appellant Sabir.

(3.) Prosecution story as disclosed in the F.I.R. are as follows: