GULSHAN & OTHERS Vs. STATE OF U P

JUDGEMENT

(1.) Heard Mr. A.P. Tiwari, learned Advocate, appeared on behalf of the appellants and Mr. A. N. Mullah, learned AGA appeared on behalf of the State.

(2.) The present criminal appeal has been preferred by accused appellant Gulshan, Furkan and Pappan all sons of Mahboob Ali R/o Village- Hatra, P.S. Vajirganj, District Bandaun against the judgment and order of conviction and sentence dated 19.12.2007 passed by Additional Session Judge, Court No.7, in S.T. No.414/05 arising out of case crime no.C-1 of 2005, P.S. Vazirganj, District Budaun, under section 504, 304/34 and 323 IPC convicting and sentencing the appellants to undergo life imprisonment with fine of Rs.5,000/- under section 304 read with section 34 IPC and 3 months rigorous imprisonment under section 323 IPC.

(3.) The appellants no.2 and 3 are on bail and appellant no.1 is in jail. We heard the appeal on 3.11.2015, 5.11.2015, 6.11.2015 and judgment was reserved.