SUNIL @ BABLOO Vs. STATE

JUDGEMENT

(1.) VIDE impugned judgment and order dated 30th January 2004 the appellant has been convicted for the offence of murdering Ashish. The appellant has also been convicted for the offence punishable under Section 27 of the Arms Act.

(2.) VIDE order on sentence dated 31st January 2004, he has been sentenced to undergo imprisonment for life and to pay a fine of Rs. 3,000/ -; in default of payment of fine, to undergo S.I. for three months pertaining to the offence of

(3.) FOUR persons, namely, Rakesh PW -5, Anil PW -6, Manju PW -9 and Ikram PW -16 were cited as the eye witnesses to the incident.