LIYAKAT ALI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant appeals have been preferred by the appellants/accused persons under Ss. 374(II) of Cr.P.C. against judgment of conviction and order of sentence, dtd. 30/3/2010, passed by learned Additional Sessions Judge, Fast Track Court, Shimla, H.P., in Sessions Trial No. 8-S/7 of 2009, whereby the appellants were convicted and sentenced under Ss. 147, 333, 332, 353 and 506(II) read with Sec. 149 of Indian Penal Code (for short 'IPC').

(2.) The facts giving rise to the present appeal, as per the prosecution story, can be summarized as under:

(3.) The prosecution, in order to prove its case, examined seven witnesses. Statements of the accused persons under Sec. 313 Cr.P.C. were recorded, wherein they pleaded not guilty and claimed trial.