FAQIR AHMAD Vs. STATE

JUDGEMENT

(1.) As per order of this Court dated 28.9.2021, the appeal in respect of appellant no. 1 Faqir Mohd son of Imam Bux and appellant no. 4 Banney son of Mola Bux is abated.

(2.) This criminal appeal has been filed against the judgement and order dated14.10.1988 passed by Spl. Judge and Addl. Session Judge, Moradabad in S.T. No. 42 of 1985 (State vs. Faqir Mohammad and others), under Sections 379, 411, 307 I.P.C. and Section 25 Arms Act, P.S. Bilari, district-Moradabad, whereby learned Judge convicted and sentenced the appellants to 3 years rigorous imprisonment each under Section 411 I.P.C. and appellant no. 1 was convicted to 5 years rigorous imprisonment under Section 307 I.P.C. and appellant no. 2 was convicted to 2 years rigorous imprisonment under Section 25 Arms Act.

(3.) It was also directed that all the sentences shall run concurrently.