RABBAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vinay Saran, learned counsel for the appellants and Sri Narendra Kumar Singh Yadav, learned A.G.A. for the State respondents.

(2.) The present appeal has been filed against the judgment and order of the Third Additional Sessions Judge, Saharanpur dated 03.05.1989 passed in Sessions Trial No. 226 of 1986, being Case Crime No. 235 of 1986, police station-Deoband, district-Saharanpur.

(3.) Three appellants have been convicted of offence under Section 302 read with Section 149 I.P.C. and have been sentenced for life imprisonment. They have also been convicted of an offence under Section 147 and 148 I.P.C. and have been sentenced with rigorous imprisonment of 1 year and 2 years respectively.