SHAUKAT ALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Accused appellants - Shaukat Ali, Shakila Bano and Abid Ali have preferred D.B. Criminal Appeal No.817/2023 titled as Shaukat Ali & Ors. Versus State of Rajasthan through PP aggrieved by the judgment of conviction and order of sentence dtd. 31/10/2013 passed by the Additional Sessions Judge No.2, Jhunjhunu whereby the appellants have been convicted for offence under Ss. 302, 302/120-B of Indian Penal Code (hereinafter referred to as "IPC") and sentenced as under:-

(2.) Accused appellant - Liyakat Ali has preferred D.B. Criminal Appeal No.259/2023 titled as Liyakat Ali Versus State of Rajasthan through PP aggrieved by the judgment of conviction and order of sentence dtd. 29/8/2023 passed by the Additional Sessions Judge No.2, Jhunjhunu, whereby he has been convicted for the offence under Sec. 302 read with Sec. 120-B of IPC and sentenced for life imprisonment and a fine of Rs.5,000.00; in default of payment of fine, to further undergo 6 months simple imprisonment.

(3.) Succinctly stated the facts of the case are that on 15/1/2010, complainant - Banwari Lal submitted a written report alleging therein that on 14/1/2010 in the mid night at 12:00 they were holding a meeting with regard to elections, when Liyakat Ali and Shaukat Ali came and asked his brother - Jai Singh to come for a meeting, upon which, he along with his brother went to their house. Liyakat Ali and Shaukat Ali told him to go home and that Jai Singh would return after sometime. In the morning, it was revealed that Jai Singh was murdered by Liyakat Ali, Shaukat Ali and other persons and the dead body was lying in their house. On the basis of the said written report, FIR bearing No.5/2010 was registered for offence under Sec. 302 of IPC.