RAMZAN Vs. STATE OF U P

JUDGEMENT

(1.) Criminal Appeal No. 3155 of 1981 has been filed by appellants Ramzan, Akbar and Dost Mohammad and Criminal Appeal No. 17 of 1982 has been filed by appellants Ibne Hasan and Abdul Hadi against the judgment dated 21/12/1981 passed in S.T. No. 719 of 1980 State v. Ramzan (Crime No. 116 of 1978, under Sections 147, 148, 302 read with Sec. 148 IPC Police Station Sultanpur Ghosh, District Fatehpur) by Sri Dinesh Chandra, the then IV AddI. District Sessions Judge, Fatehpur, by which, all the appellants were convicted under sections 148 and 302 read with section 149 IPC and they have been sentenced to life imprisonment under section 302 read with section 149 IPC and two years R.I. under section 148 IPC.

(2.) As both the appeals filed against the same judgment by the appellants have been consolidated, hence they are disposed of together by a common judgment.

(3.) The fact of the prosection case in brief, is that complainant Amanath as son of Ramchari lodged a report at police station sultarpur ghosh district Fatehpur on 2/9/1089 at 11.45 a.m. against Ramzan son of Mulla hasan son of darghai Akbar son of Ramzan Abdul hadi son of Abdul sattar,Dost Mohammad son of Ali Raja, and Ruaab son of Jamaluddin.