- (1.) This order shall dispose of aforementioned three criminal appeals directed against the judgment of conviction and order of sentence rendered by the learned Sessions Judge, Patiala on 05.02.2008 in Sessions Case No.15 of 20.07.2000, whereby accused-appellants namely Abdul Latif Adam Momin; Dilip Kumar Bhujel and Bhupal Man Damai @ Yusuf Nepali were convicted for the offences punishable under Sections 302, 307, 363, 342, 467, 506 read with Section 120 B IPC; under Section 25 of the Arms Act and under Section 4 of the Anti Hijacking Act, 1982 and sentenced to undergo for varying terms as mentioned in the order of sentence.
(2.) CR.A.No.292-DB of 2009 is preferred by Abdul Latif & CR.A. No.632-DB of 2008 is preferred by Dilip Kumar Bhujel and Yusuf Nepali whereas CR.A. No.725-DB of 2008 has been preferred by the Central Bureau of Investigation. All these appeals are being taken up for hearing together being directed against common judgment. For the facility of references, appellant Abdul Latif Adam Momin shall be hereinafter referred to as 'Abdul Latif', whereas appellants Bhupal Man Damai @ Yusuf Nepali and Dilip Kumar Bhujel shall be referred to as 'Yusuf Nepali' and 'Bhujel' respectively, whereas the Central Bureau of Investigation shall be referred to as 'the prosecution'. During the course of investigation, the prosecution has found that the accused were using different names at different times. Therefore, to facilitate the prosecution case, the names of the accused along with names used and their relation with the Maulana Masood Azhar, the released prisoner from Indian Jail as a result of negotiations with Government of India, are as under: JUDGEMENT_90_TLP&H0_2014_1.html
(3.) The appellants namely Abdul Latif and Bhujel are the Indian Nationals, whereas appellant Yusuf Nepali is a national of Nepal. All other accused are the Pakistan Nationals and are Proclaimed Offenders.;