SARIF MOHAMMAD Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since both these appeals arise out of the same judgment dated 19.1.2000 passed by the learned Sessions Judge, Chamba, therefore, these are being disposed of by this common judgment.

(2.) Criminal Appeal No. 126 of 2000 (Sarif Mohammed Vs. State of I.P.) , has been preferred by Sarif Mohammed, appellant/accused (hereinafter referred to as 'the accused'), who has been convicted under Sections 302, 307, 396, 364 read with Sec. 120B of the Indian Penal Code, Sec. 4 of the Indian Explosive Substances Act, 1908 read with Sec. 120B of the Indian Penal Code and Sec. 27 of the Indian Arms Act read with Sec. 120B of the Indian Penal Code and has been sentenced to imprisonment for life under Sec. 302 read with Sec. 120B of the Indian Penal Code and fine of Rs. 5,000.00 and in default of payment of fine to undergo simple imprisonment for six months, rigorous imprisonment for ten years and fine of Rs. 2,000.00 and in default of payment of fine to undergo simple imprisonment for six months under Sec. 307 read with Sec. 120B of the Indian Penal Code, to undergo imprisonment for life and fine of Rs. 5,000.00, and in default of payment of fine to suffer further simple imprisonment for six months under Sec. 396 read with Sec. 120B of the Indian Penal Code, rigorous imprisonment for three years and fine of Rs. 1,000.00 and in default of payment of fine to suffer simple imprisonment for one month under Sec. 364 read with Sec. 120B of the Indian Penal Code, simple imprisonment for one year and fine of Rs. 1,000.00 and in default of payment of tine to suffer further simple imprisonment for one month under Sec. 27 of the Indian Arms Act and rigorous imprisonment for one year and fine of Rs. 1,000.00 and in default of payment of fine to undergo simple imprisonment for one month under Sec. 4 of the Indian Explosive Substances Act, 1908.

(3.) Criminal Appeal No. 258 of 2000, State of H.P. V. Ahmed Deen and others , has been preferred by the State against the acquittal of the respondents/accused (hereafter referred to as 'the accused').