DEEPAK @ SUDEEP GUPTA Vs. STATE

JUDGEMENT

(1.) Crl. A. No. 399/2011.

(2.) ISSUE notice.

(3.) THIS order will dispose of an Appeal against the judgment and order of the learned Addl. Sessions Judge dated 04.02.2011 in SC No. 216/2009. The Appellant and his co -accused were sentenced to undergo imprisonment for life for having committed offences punishable under Section 302/307/324/34 IPC and also directed to pay fine. Facts of the case for the purpose of order need not be discussed elaborately in view of the grievance made out by the Appellant.