RASHID Vs. STATE OF U P

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order of the Additional District and Sessions Judge/Special Judge (E.C. Act), Budaun dated 01.05.1989 passed is Sessions Trial No. 119 of 1986, being Case Crime No. 2 of 1986.

(2.) APPELLANT no. 1 Rashid has been convicted of an offence under Section 302 and 323/34 I.P.C. He has been sentenced to undergo rigorous imprisonment for life under Section 302 I.P.C. and 1 month rigorous imprisonment for the offence under Section 323/34 I.P.C.

(3.) APPELLANT Kamil has also been found guilty of an offence under Section 323 I.P.C. and has been sentenced to undergo rigorous imprisonment for one month, while accused Adil and Nasir have been further found guilty of offence under Section 323/34 I.P.C. and have been sentenced for rigorous imprisonment of one month. All the sentences have been directed to run concurrently.