APPANNA Vs. STATE

JUDGEMENT

(1.) All these appeals are directed against the judgment and order dated December 31, 2009 and January 1, 2010 respectively passed by the Sessions Judge, Andaman and Nicobar Islands at Port Blair, while deciding Sessions Case No. 48 of 2008, arising out of Chatham Police Station Case No. 66 of 2008 dated March 20, 2008, and hence shall stand disposed of by this common judgment and order.

(2.) Shri Appanna (hereafter A-1), Shri Ganeshwar Lall alias Ganesh Lall (hereafter A-2) and Shanta Ram (hereafter A-3) have been convicted under Sections 332/34 of the Indian Penal Code (hereafter IPC) and each have been sentenced to suffer maximum imprisonment i.e. simple imprisonment for 3 (three) years and to pay a fine of Rs. 15,000/- (Rupees fifteen thousand only) each, in default to suffer further simple imprisonment for 1 (one) year each.

(3.) Abdul Nawaz (hereafter Nawaz), has been convicted under Section 302 for murdering G. Shaji (hereafter the victim), a policeman (head constable) in uniform, and, accordingly, sentenced to suffer imprisonment for life and to pay a fine of Rs. 50,000/- (Rupees fifty thousand only), in default to suffer further rigorous imprisonment for 2 (two) years.