SIRAJU Vs. STATE OF U.P.

JUDGEMENT

(1.) This appeal by the two appellants Siraju and Rabbani is directed against the impugned judgment and order dated 16.5.85 passed by Sessions Judge, Muzaffarnagar in S.T. No. 13 of 85 connected with S.T. No. 14 of 85 by which, the appellant Siraju was convicted under sections 148, 307/149 I.P.C. and 25 Arms Act. Appellant Rabbani was convicted under sections 147, 307/149 I.P.C. Sentence of both the appellants were directed to run concurrently.

(2.) Pending final outcome, one of the appellant Siraju expired and his appeal already stands abated vide judgment and order dated 25.3.2014. The appeal of only appellant Rabbani has to be considered.

(3.) Since none was present on his behalf, Sri Rakesh Singh Sengar, learned counsel was appointed as amicus curiae to assist the Court in disposal of the appeal of surviving appellant Rabbani.