STATE OF RAJASTHAN Vs. DR. ABDUL HAMEED

JUDGEMENT

(1.) Seven accused namely Dr. Abdul Hameed, Rayees Beg, Javed Khan @ Javed Junior, Latif Ahmed Baja, Mohammad Ali Bhatt @ Mehamood Keeley, Mirza Nisar Hussain @ Naja, Abdul Goni @ Asadulla @ Nasaruddin @ Nikka @ Umar @ Majid Khan @ Raja have preferred five appeals bearing D.B. Criminal Appeal No.1024/2014 (Dr. Abdul Hameed v. State of Rajasthan), D.B. Criminal Appeal No.1073/2014 (Rayees Beg v. State of Rajasthan), D.B. Criminal Appeal No.1092/2014 (Javed Khan @ Javed Junior v. State of Rajasthan), D.B. Criminal Appeal No.1093/2014 (Latif Ahmed Baja and Ors. v. State of Rajasthan) and D.B. Criminal Appeal No.1094/2014 (Abdul Goni @ Asadulla @ Nasaruddin @ Nikka @ Umar @ Majid Khan @ Raja v. State of Rajasthan) to assail their conviction for offences under Sections 302, 302 r.w. Section 120B, 307 r.w. Section 120B, Section 4 of Prevention of Damage to Public Property Act and Sections 4 and 5 of the Explosive Substances Act r.w. Section 120B IPC. Accused Dr. Abdul Hameed has been substantively convicted for offence under Section 302 IPC, whereas remaining accused have been convicted with the aid of Section 120B IPC. In the appeals preferred, accused have also questioned the order of sentence. It has been contended before us that if the conviction of the appellants is set aside, the order of sentence as a necessary corollary shall also stand quashed.

(2.) The trial court has also sent Death Reference No.1/2014 State of Rajasthan v. Dr. Abdul Hameed for confirmation of the death sentence awarded to Dr. Abdul Hameed.

(3.) D.B. Criminal Misc. Application No.1/2015 has been instituted on the letter sent by the trial court seeking permission of the High Court under Section 308 Cr.P.C. to prosecute the approver Pappu @ Salim under Section 193 IPC.