BADSHAH AND OTHERS Vs. STATE OF M.P.

JUDGEMENT

(1.) - In these appeals a challenge has been to the common order of conviction and sentence dated 30-03-2007 passed by the learned II Additional Sessions Judge, Bhopal in Sessions Trial No.185/2005 [State of M.P. v. Raees Khan and others] . Two appeals - Cr.A. No.943/2007 and Cr.A. No.1003/2007, have been filed by six appellants challenging their conviction whereas Cr.A. No.1904/2007 has been preferred by the State against acquittal of the accused-respondents, Laeek, Mohd. Arif, Mohd. Rafique and Paribano.

(2.) Details of conviction and sentence of the accused-appellants in Cr.A. No.943/2007 and Cr.A. No.1003/2007: <FRM>JUDGEMENT_526_LAWS(MPH)2_2018_1.html</FRM> <FRM>JUDGEMENT_526_LAWS(MPH)2_2018_2.html</FRM>

(3.) The prosecution case, briefly stated, is that an incident had taken place on 20-01-2005 near House No. B-1, Dilkhusha Bag within the jurisdiction of the Police Station, Aishbag, Bhopal. It is alleged that the accused appellants sharing common object armed with lethal weapons, formed an unlawful assembly to commit murder of Sheru, Mujahid, Shahid and Sharik alias Shibbu. They had also made an attempt to cause murder of Mehboob Beg.