TALLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Appellants Talla and Salauddin after being convicted and sentenced by the learned Special Judge, Disturbed Areas Special Court, Aligarh in Special Case No. 2 of 1980 filed Criminal Appeal No. 1042 of 1983, whereas appellant Sarwar Ameer alias Dudu filed Criminal Appeal No. 1045 of 1983 after his conviction and sentenced in Special Case No. 2-A of 1980. By the impugned order learned Special Judge convicted and sentenced the appellants Talla alias Chaman Salauddin and Sarwar Ameer to life imprisonment under Sec. 302/34 IPC.

(2.) However, by the same order learned Special Judge acquitted appellants Talla, Salauddin and Sarwar Ameer for the offence punishable under Sections 120-B, 147 and 148 IPC.

(3.) Learned Judge also acquitted accused-Hamid Ali, Haneef and Babbu for the offence punishable under Sections 120-B, 147 and 302/149 IPC, whose names have surfaced on the basis of test identification parade.