SULTAN MOHD Vs. STATE OF J&K

JUDGEMENT

(1.) THE appellants (accused) namely, Sultan Mohmmad, Khursheed Ahmad, Wazir Mohmmad, Mohmmad Tariq, Mohmmad Rashid and Mohmmad Riaz have filed this appeal against their convictions and sentences dated 16.111992 and 30.11.1992 respectively passed by the learned Sessions Judge, Poonch in session case No. 64 of 1988.

(2.) THE appellant Sultan Mohmmad has been convicted and sentenced to undergo the following punishments:

(3.) UNDER section 341 RFC for one months simple imprisonment, under section 447 RFC for one months simple imprisonment, under section 448 RPC one years simple imprisonment, under section 323/149 to three months simple imprisonment, under section 324/149 RPC one years simple imprisonment, under section 304 -II read with Section 149 RPC to three years simple imprisonment and under section 302 read with section 149 RPC to life imprisonment and a fine of Rs. 10OO/ - and in default of payment of fine to undergo simple imprisonment for six months.