MOHD. AFZAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Mewa Lal Shukla, learned counsel for the appellants, Sri A.N. Mulla, Additional Government Advocate on behalf of the State and perused the material on record.

(2.) The appellants have preferred the present criminal appeal aggrieved by the judgment and order dtd. 4/9/2010 passed by the learned Special Judge (Gangster Act)/ Additional Sessions Judge, Court No.5, Bulandshahr in Special Trial No. 683/2007, under Sec. 302/34 IPC, State vs. Mohd. Afzal @ Guddu and others, Police Station Gulawadi, District Bulandshahr, convicting and sentencing the appellants to undergo life imprisonment under Sec. 302/34 of IPC with a fine of Rs.10,000.00 each, in default thereof, to undergo three months additional rigorous imprisonment.

(3.) The prosecution case is as follows: