SAYEED ALIAS SAHID Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri I.M. Khan, learned counsel for the appellants, learned A.G.A. for the State and perused the record.

(2.) This criminal appeal has been filed against the common judgment and order dtd. 26/8/2010 passed by the Additional Sessions Judge, court no.6 Saharanpur in S.T.s No. 742 of 2005 (State vs. Sayeed alias Shahid) in case crime no.448/05 under Sec. 302 and 307 IPC, S.T. No.744 of 2005 (State vs. Sayeed alias Shahid) in case crime no.453/05 under Ss. 25/4 of Arms Act, and S.T. No.746 of 2005 (State vs. Zahid) Case Crime No.470/05, under Sec. 25/4 of Arms Act, P.S. Kotwali Dehat, District- Saharanpur, convicting the accused-appellants (Sayeed @ Shahid and Zahid) under Sec. 302/34 and sentencing each of them to undergo life imprisonment, and a fine of Rs.5000.00 and in default of payment of fine, three months simple imprisonment, under Sec. 307/34 to undergo rigorous imprisonment for seven years and fine of Rs.3,000.00 and in default of payment of fine, three months simple imprisonment and further convicting the accused-appellant (Sayeed @ Shahid) under Sec. 25/4 of Arms Act and sentencing him to undergo rigorous imprisonment for one year and a fine of Rs.1000.00 and in default of payment of fine, one month simple imprisonment and accused-appellant (Zahid) under Sec. 25/4 of Arms Actand sentencing him to undergo rigorous imprisonment for one year and imposing a fine of Rs.1000.00 and in default of payment of fine, one month simple imprisonment. All the sentences to run concurrently.

(3.) In brief the prosecution case is that complainant- Furkan gave a written information dtd. 9/9/2005 at Police Station- Kotwali Dehat, District- Saharanpur that today on 9/9/2005 at about 7:00 p.m. he along with his father Rashid Ahmad and brothers Nasir, Kabir and Abdul Qadir after offering Namaz were coming out from the Mosque situated at pooja road, village- Rasoolpur when accused-persons Islam, Shahid, Zahil (correct name-Zahid) and Israr who are the resident of the same village armed with knives/ chhura and saying that today no one should be let alive suddenly with the intention to kill, attacked them. His brothers Nasir and Kabir got seriously injured and Abdul Qadir also received serious injuries. Fear and panic prevailed. The devotees coming out from the Mosque ran helter- skelter bare footed to save their lives and the neighbourers out of fear shut the doors and windows of their houses. All the four accused persons seriously injured the three brothers of the complainant. Complainant and his brothers ran towards their house to save their lives, the accused-persons chased them and entered into their house because of which the female members of the house ran outside towards the forest to save their lives. Injured Nasir, Kabir and Qadir were taken to the District Hospital by the complainant and his father with the aid of other villagers where the doctor declared Nasir and Kabir dead while Abdul Qadir is under treatment. The incident has been witnessed by the complainant and his father and other villagers in the electric light.