DILSAD AND ANOTHER Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri SK Pundir, learned counsel for the appellants, Shri Jagvir Singh, learned counsel for the informant and learned A.G.A. for State, perused the records.

(2.) The instant Criminal Appeal has been targeted against judgment and order of conviction dated 19.3.1998 passed by the V-Additional Session Judge, Saharanpur in S.T. No. 601/1992 (State Vs. Dilsad and another) whereby the trial court has convicted and sentenced appellant nos. 1,3, 4, 5 and 7 (Dilshad, Raees, Fana alias Irfan, Jamsed and Mansoor respectively) rigorous imprisonment for one year under sections 148 IPC each, three years rigorous imprisonment under sections 307/149 IPC each, six months rigorous imprisonment under sections 323/149 IPC each, and appellant no.2 and 6 (Riyasat and Zuber respectively) were awarded six months rigorous imprisonment U/s 147 IPC each, three years rigorous imprisonment under sections 307/149 IPC each, six months rigorous imprisonment under sections 323/149 IPC each.

(3.) Perusal of the order-sheet reveals that the order dated 25.3.1998, coordinate Bench of this Court while admitting the appeal, summoned the lower court record and granted bail to all the appellants and since then they remained on bail.