YASEEN Vs. STATE OF U P

JUDGEMENT

(1.) All these three criminal appeals arise from the judgment and order dated 5.10.2004 passed by Additional Sessions Judge, Court No.8, Aligarh in Sessions Trial No.1973 of 1994 (State Vs Yaseen and others u/s 147/148/149/302 IPC in Case Crime No.339 of 1994 of P. S. Quarsi, District-Aligarh), therefore, these are being disposed of by a common judgment and order.

(2.) Heard learned counsels for the accused-appellants, learned A. G. A. for the State of U. P. and perused the material available on record.

(3.) The Criminal Appeal No. 5223 of 2004 has been filed on behalf of accused-appellants namely, Yaseen s/o Rafiq, Yasen s/o Ali Mohd., Ahsan, Karua, Babu Kha, Janardan, Subhash and Kalicharan the Criminal Appeal No.5241 of 2004 has been filed on behalf of accused-appellant Ramesh and the Criminal Appeal No.6207 of 2004 has been filed on behalf of accused-appellant Devi Saran against the judgment and order dated 5.10.2004 passed by Additional Sessions Judge, Court no.8, Aligarh in Sessions Trial No.1937 of 1994 (State Vs. Yaseen & Others) u/s 147, 148, 149, 302 , 307 IPC in Case Crime No.339 of 1994, P. S. Quarsi, District-Aligarh whereby the accused-appellants have been convicted for the offence u/s 148 and 302 read with Section 149 IPC and each of the accused were awarded rigorous imprisonment for two year for the offence u/s 148 IPC and imprisonment for life for the offence u/s 302/149 IPC along with a fine of Rs.3000/- to each of the accused with default stipulation of one month additional imprisonment for each of the appellants.