MOHD ASHRAF MIR Vs. CBI CHANDIGARH

JUDGEMENT

(1.) These appeals have been re-listed as per the order of Hon'ble the Chief Justice dated 18.07.2020. It is also worth noticing that the Hon'ble Supreme Court in SLP (Criminal) No.3402 of 2019 on 22.04.2019 directed that the main appeals be decided within a period of 01 year i.e. upto 31.03.2020, however in the meantime, due to COVID-19 pandemic, the cases were de-listed and are re-listed again as per the direction of Hon'ble the Chief Justice dated 18.07.2020.

(2.) This judgment will dispose of CRA-S Nos.2903-SB, 2901-SB, 2945-SB, and 2668-SB of 2018, as these have emerged out of the same judgment of conviction and order of sentence passed by the trial Court and identical questions of law and facts are involved for adjudication.

(3.) For the sake of consistency and to avoid any confusion, all the appellants and the other accused, who stand acquitted or the accused against whom the proceedings stood abated on account of their death, are hereby referred to as '(A.-1) to (A-9)' as per Memo of Parties of the trial Court judgment dated 30.05.2018.