JABIR & OTHERS Vs. STATE OF U.P.

JUDGEMENT

(1.) Since these criminal appeals have been heard at length and are being decided by a common judgment and order on merits, the Criminal Misc. 2nd Bail Application No. 47366 of 2014 filed on behalf of the applicants/appellants in Criminal Appeal No. 1401 of 2013 has become infructuous and the same is dismissed as having become infructuous.

(2.) Now the court proceeds to decide the present criminal appeals.

(3.) These criminal appeals have been preferred by the accused/ appellants against the judgement and order dated 12.3.2013 passed by the Additional District & Sessions Judge, Court No.3, Ballia in Session Trial No. 96 of 1999 (State of U.P. vs. Murtaza and others) convicting and sentencing the appellants Jakir and Kadir for the offences punishable under Sections 148, 307, 333, 336/149, 504, 506 IPC and 7 Criminal Law Amendment Act and fine was also imposed. Appellants Jabir and Shivnath Singh were convicted and sentenced for the offence under Sections 147, 307/149, 333/149, 336, 504, 506 IPC and 7 Criminal Law Amendment Act as also fine. All the sentences have been directed to run concurrently.