PAPPU @ CHANDRA KUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) This appeal is preferred by the appellant, who was arrayed as an accused in Case Crime No. 783 of 2014 under Sections 302 and 506 of the Indian Penal Code ("IPC"), P.S. Kotwali Farrukhabad, District Farrukhabad and S.T. No. 6/15 arising out of Case Crime No. 784 of 2014 under Section 25/27 of the Arms Act, P.S. Kotwali Farrukhabad, District Farrukhabad.