SUSHIL SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THIS appeal , preferred under section 374 of Code of Criminal Procedure, 1973, (for short Cr.P.C), is directed against the judgment and order dated 29.08.2007, passed by Additional Sessions Judge, Kashipur, in Sessions Trial No. 307 of 2004, whereby accused/appellant Sushil Sharma has been convicted under section 302 of Indian Penal Code, 1860 (for short IPC), and under section 25 Arms Act, 1959. The convict has been sentenced to imprisonment for life and also directed to pay fine of ` 5,000/- under section 302 I.P.C. He is further sentenced to rigorous imprisonment for a period of three years and is directed to pay fine of ` 2,000/- under section 25 Arms Act, 1959.

(2.) HEARD learned counsel for the parties and perused lower court record.

(3.) BEFORE further discussion, we think it just and proper to mention ante-mortem injuries recorded by the medical officer :-