TASLEEMA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Ms. Mary Puncha assisted by Sri Mohd. Kalim, learned counsel for the appellant- Smt. Tasleema who has been incarcerated for a period of 12 years and 9 moths without remission and learned A.G.A. for the State.

(2.) This appeal challenges the judgment and order dtd. 10/10/2012 passed by Additional Sessions Judge, Court No.11, Moradabad in Sessions Trial No. 1256 of 2010 (State vs. Ateek Ahamad and another) whereby the learned Sessions Judge has convicted accused-appellant under Sec. 452 of Indian Penal Code, 1860 (hereinafter referred to as 'IPC') and sentenced him to undergo five years rigorous imprisonment with fine of Rs.2000.00, for commission of offence u/s 326 I.P.C. for ten years rigorous imprisonment with fine of Rs.5000.00 and for commission of offence u/s 304 I.P.C. for life imprisonment with fine of Rs.10,000.00. All the sentences were directed to run concurrently.

(3.) The main accused Ateek Ahmad was the main person who caused death along with the present appellant and two unknown persons and breathed his last long back and qua him the appeal, which he had preferred, has already been abated.