IBRAHIM Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ajay Kumar Mishra, learned counsel for the accusedappellants, Sri Prem Shankar Prasad, learned A.G.A. for the Staterespondent and perused the record.

(2.) The above noted appeals have been filed against the judgment of conviction dtd. 7/1/2013 and the order of sentence dtd. 8/1/2013 passed by Special Judge (Prevention of Corruption Act), Meerut, in Sessions Trial No.358 of 2006 (State vs. Ibrahim and others) wherein the Trial Court has convicted accused-appellants under Ss. 147, 302 read with Sec. 149 of IPC and sentenced them to life imprisonment under Sec. 302 read with Sec. 149 of IPC with fine of Rs.10,000.00, in case of default in payment of fine, further to undergo one year imprisonment and for two years' imprisonment under Sec. 147 of IPC.

(3.) The Trial Court's record is received and paper books are ready. With the assistance of learned counsel for the parties, the entire evidence is re-scrutinized and re-appreciated.