- (1.) Seven accused persons namely Md. Javed, Afzal Khan, Akram Khan, Md. Kalim, @ Kaloo, Md. Zakir Khan, Md. Dilshad and Md. Mehetab were found guilty to the charge under Section 364A as well as Section 120B of IPC and they were convicted accordingly.
(2.) By order dated 18th February, 2006 learned Trial Court sentenced all of them to imprisonment for life and to pay a fine of Rs. 5000/- each, in default to suffer imprisonment for a further period of one year for commission of the offence under Section 364A IPC. They were also sentenced to suffer imprisonment for life and to pay a fine of Rs. 3000/- each, in default, to suffer imprisonment for a further period of one year for commission of the offence under Section 120B IPC. Sentences were to run concurrently.
(3.) The said Judgment and order of conviction and sentence passed by the learned Trial Court in the case being SC No. 80 of 2000 [ST No. 4(3) of 2001. are under challenge in this appeal.;