IMAMMUDDIN Vs. STATE OF U P

JUDGEMENT

(1.) THIS appeal has been filed by accused appellant imamuddin against the Judgement and order dated 26-9-2005 passed by Additional sessions Judge Court No. 3, Azamgarh, in sessions Trial No. 187 of 1999 convicting him for the offence under Section 302, IPC and sentencing him to imprisonment for life and a fine of Rs. 5000/- with default clause. The appellant has further been convicted for the offence under Section 25 of the Arms act and sentenced to undergo imprisonment of two years and with fine of Rs. 1000/- with default clause. The sentences were ordered to run concurrently.

(2.) THE background facts are that one zaheer Ahmad resident of Police Station devgaon, District Azamgarh submitted a written report (Ext. Kal) at Police Station, devgaon on 13-11-1997 at 5. 05 p. m. and alleged that his brother Nabi Sarvar alias khaddar was doing some job with Rais son of Idris resident of Jehatmandpur Police station, Devgaon, district Azamgarh but he left the job about three months back. It was further mentioned that in the last month 'hawala' money belonging to Rais was seized by Varanasi Police. Rais suspected that Nabi sarvar was behind this police action and as such nurtured ill will against Nabi Sarvar and had also threatened him of his life.

(3.) ACCORDING to the complainant Zaheer ahmad, on 13-11-1997, he along with his brother Nabi Sarvar was coming on the scooter from Devgaon and was going towards his home. When at about 4 p. m. they reached within the vicinity of village chandapur accused Imamuddin resident of kundanpur, accused Nasruddin resident of village Dauna and one more associate came from behind on a motorcycle and after coming ahead of the scooter stopped their motorcycle. The complainant in order to avoid accident turned towards left side and went into a ditch having water. The accused nasruddin and two others dragged Nabi sarvar from the ditch, brought him on the side of the road and then accused imamuddin and Nasruddin opened fire upon nabi Sarvar with their pistols. Nabi Sarvar fell down and succumbed to the injuries on the spot. It was also mentioned in the FIR that this, murder was committed at the instance of Rais.