- (1.) These three appeals by Jabir Ali @ Sonu, Arvind Kumar and Abdul Mannan @ Azad question a common judgment dated 10th April, 2012 convicted them under Section 120-B and Section 302/364-A /363 IPC read with Section 120-B Indian Penal Code, 1860 (IPC).
(2.) By order on sentence dated 16th April, 2012, they have been sentenced as under: 1. Section 120-B IPC: Imprisonment for life and fine of Rs.10, 000/-, in default of which, they have to undergo Rigorous Imprisonment for one year. 2. Section 302 IPC read with Section 120-B IPC: Imprisonment for life and fine of Rs.10, 000/-, in default of which, they have to undergo Rigorous Imprisonment of one year.
(3.) Section 364-A IPC read with Section 120-B IPC: Imprisonment for life and fine of Rs.10, 000/-. In default of payment of fine, they have to undergo Rigorous Imprisonment of one year.;