MOHAMMAD ANWAR Vs. STATE OF U. P.

JUDGEMENT

(1.) We have perused the record and have also heard Shri Sukhvir Singh, Amicus Curiae and Shri Om Prakash Mishra, learned A.G.A. for the State-respondents.

(2.) This criminal appeal has been preferred by appellants against the judgement and order dtd. 8/2/2003 passed by A.D.J., Court No.1, Agra in Sessions Trial No.677 of 2010, arising out of Case Crime No.35 of 2010 (State of U.P. Vs. Mohd. Anwar Painter and another), under Ss. 302 read with Sec. 34 I.P.C.; S.T. Nos.678 & 679 of 2010, under Ss. 4/25 Arms Act in Case Crime No.172 of 2010 (State of U.P. Vs. Anwar Painter) and S.T. No.679 of 2010 (State of U.P. Vs. Gulsher); S.T. No.173 of 2010, under Sec. 4/25 Arms Act, Police Station -Sikandra, District-Agra. 2. Convicting and sentencing the accused appellants, Anwar Painter and Gulsher on 4/2/2013 & 8/2/2013 for life imprisonment and fine of Rs.25,000.00 each and in default of payment of fine, they have further to undergo simple imprisonment of three years each and also sentencing them under Ss. 201 I.P.C. for three years rigorous imprisonment and fine of Rs.10,000.00 each and in default of fine, they have to further undergo 8 months each simple imprisonment.

(3.) Accused appellants-Anwar Painter and Gulsher have also been sentenced under Sec. 4/25 Arms Act with one year each rigorous imprisonment and fine of Rs.5,000.00 each and in default of payment of fine both have to further undergo 6 months each, simple imprisonment. All the sentences are directed to run concurrently.