MOHAMMAD ASIF Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This judgment shall govern the disposal of the Criminal Appeal No.162 of 2015 (Mohd. Asif Vs. State of M.P.), Criminal Appeal No.1457 of 2015 (State of M.P. Vs. Pista @ Shakil and others) and Criminal Appeal No.276 of 2016 (State of M.P. Vs. Mohd. Ayyub Kala and Anr.), as all the three criminal appeals arise out of the common judgment dtd. 20/1/2015.

(2.) The appellant Mohd. Asif has preferred Criminal Appeal No.162/2015 against the judgment dtd. 20/1/2015 passed in Sessions Trial No.487/2011 by the 3rd Addl. Sessions Judge, Ujjain (M.P.), whereby he has been convicted for the offence under Sec. 148 of IPC and sentenced to 3 years R.I. He has been also convicted for the offence under Sec. 302 IPC and sentenced to undergo Life Imprisonment with fine of Rs.1,000.00 and compensation of Rs.50,000.00, with usual default stipulation. All other co-accused persons have been acquitted from the charges under Sec. 147, 148, 302/149 and 153-A of IPC.

(3.) The State has preferred Criminal Appeal No.1457 of 2015 and Criminal Appeal No.276 of 2016 against the judgment of acquittal of accused Pista @ Shakil, Mohsin @ Baccha, Jafar, Imran, Mohd. Asif, Abdul Latif, Ajju @ Ajhar, Mohd. Ayyub Kala and Ajhar in the same aforesaid case.