FIROZ Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Mohd. Fateh, for the appellant Firoz, Sri Amit Saxena, for the appellant Sawood and Sri B.D. Nishad, A.G.A., for State of U.P.

(2.) Criminal Appeal No. 6963 of 2011 has been filed from the conviction and sentence passed by Additional Sessions Judge, Court No. 19, Kanpur Nagar, dated 19.11.2011, in S.T. No. 1220 of 2000, State of U.P. Vs. Firoz and another (arising out of Case Crime No. 321 of 1998, under Section 307 IPC, P.S. Harbansh Mohal, district Kanpur Nagar), sentencing the appellant for ten years rigorous imprisonment with fine of Rs. 10000/- under Section 307 IPC, in S.T. No. 1293 of 2000, State of U.P. Vs. Firoz (arising out of Case Crime No. 322 of 1998, under Section 25 of Arms Act, 1959, P.S. Harbansh Mohal, district Kanpur Nagar), sentencing the appellant for one year rigorous imprisonment with fine of Rs. 1000/- under Section 25 of Arms Act, 1959, in S.T. No. 799 of 2004, State of U.P. Vs. Firoz and another (arising out of Case Crime No. 1139 of 1998, under Section 394, 411 IPC, P.S. Harbansh Mohal, district Kanpur Nagar), sentencing the appellant for ten years rigorous imprisonment with fine of Rs. 10000/- under Section 394 IPC and three years rigorous imprisonment with fine of Rs. 1000/- under Section 411 IPC.

(3.) Criminal Appeal No. 7310 of 2011 has been filed from the conviction and sentence passed by Additional Sessions Judge, Court No. 19, Kanpur Nagar, dated 19.11.2011, in S.T. No. 1220 of 2000, State of U.P. Vs. Firoz and another (arising out of Case Crime No. 321 of 1998, under Section 307 IPC, P.S. Harbansh Mohal, district Kanpur Nagar), sentencing the appellant for ten years rigorous imprisonment with fine of Rs. 10000/- under Section 307 IPC, in S.T. No. 1293-A of 2000, State of U.P. Vs. Sawood (arising out of Case Crime No. 324 of 1998, under Section 25 of Arms Act, 1959, P.S. Harbansh Mohal, district Kanpur Nagar), sentencing the appellant for one year rigorous imprisonment with fine of Rs. 1000/- under Section 25 of Arms Act, 1959, in S.T. No. 799 of 2004, State of U.P. Vs. Firoz and another (arising out of Case Crime No. 1139 of 1998, under Section 394, 411 IPC, P.S. Harbansh Mohal, district Kanpur Nagar), sentencing the appellant for ten years rigorous imprisonment with fine of Rs. 10000/- under Section 394 IPC and three years rigorous imprisonment with fine of Rs. 1000/- under Section 411 IPC. As judgment in aforementioned cases is common as such both the appeals were consolidated and heard together.