- (1.) Heard Sri Dharam Pal Singh, learned counsel for the appellants and Sri Sagir Ahmad, Sri J.K. Upadhyay, learned A.G.As assisted by Smt. Manju Thakur, brief holder for the State.
(2.) This appeal has been preferred by the appellants Sultan Khan (A1), Irfan Khan (A2) and Irshad Khan (A3) against the judgement and order dated 18.05.1990 passed by XIV Additional District and Sessions Judge, Moradabad in S.T. No. 105 of 1990 (State v. Sultan Khan and 2 Others), by which the appellants were convicted and sentenced to imprisonment for life and a fine of Rs. 2000/each and in default of payment of fine 6, months additional R.I. under Sections 302/34 I.P.C. and 6 months R.I. under Section 504 I.P.C.
(3.) Both the sentences were directed to run concurrently.;