RAIES @ MOHAMMAD FARID Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) SAIYED Tanveer Ahmed (P.W.7) on 06th February, 2004 at about 9.30 P.M. presented written complaint (Ex.P/27) before Giriraj Prasad (P.W.12), incharge Police Station, Bhimganj Mandi, Kota City.

(2.) ON the basis of said written report (Ex.P/27), formal FIR (Ex.P/28), bearing No.27/2004 was registered at Police Station, Bhimganj Mandi, District Kota City for offences under Sections 147, 148, 149 and 302 IPC.

(3.) SAIYED Tanveer Ahmed (P.W.7) in the FIR (Ex.P/28) had nominated four appellants as accused. They were tried by the Court of Additional Sessions Judge (Fast Track), No.2, Kota. By impugned judgment dated 31st August, 2004 the said Court held Imran Khan @ Sanjay substantively liable for offence under Section 302 IPC, whereas co -accused Raies @ Mohammad Farid, Mohammad Hussain and Shakeel @ Shakku @ Chhota Shakeel were convicted for offence under Section 302 readwith Section 34 IPC. By a separate order of even date, all four accused appellants were sentenced to life imprisonment, and were directed to pay a fine of Rs. 1000/ - each, and in default thereof, to further undergo one month of simple imprisonment.