ABDUL RASHID Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is directed against the orders of conviction and sentence dated 3rd of September' 2009 and 4th of September' 2009, whereby the appellant came to be convicted for commission of offences punishable under Sections 302/307/121 Ranbir Penal Code (for short RPC') and Section 7 / 25(IA) and Section 7 / 27(3) of Arms Act, 1959 and sentenced to death for commission of offence under Section 302 R.P.C subject to confirmation by this Court and has to undergo imprisonment for a period of seven years and a fine of Rs. 10,000/ - for commission of offence under Section 307 R.P.C. and imprisonment for a period of five years and a fine of Rs. 5000/ - under Section 7 / 25 Arms Act. All the sentences of imprisonment were ordered to run concurrently.

(2.) Reference came to be made by the trial Court in terms of the mandate of Code of Criminal Procedure (for short Cr.P.C.) for confirmation of death sentence, came to be diarized as Confirmation No. 18/2009.

(3.) This judgment will govern the appeal as well confirmation petition. BRIEF FACTS: