CHAMAN SINGH Vs. THE STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) This appeal by way of special leave petition is filed by the complainant against the High Court's order dated 12th April, 2017 granting bail to respondent No. 2-Sachin (accused No.1) while his appeal is pending before the High Court being Criminal Appeal No. 5951 of 2015. The trial Court after appreciating the evidence, convicted the accused-respondent No.2 under Section 302 read with Section 34, IPC and sentenced him for life imprisonment with fine of Rs. 10,000/- and in case of default to suffer one year's further rigorous imprisonment. Apart from that, he was also sentenced to one year's rigorous imprisonment under Section 25 read with section 4 of the Arms Act and to pay Rs. 2,000/- towards fine, in case of default, to suffer three months' more additional rigorous imprisonment.