SHAFIQ @ GHAYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD learned counsel for the parties and perused the entire material on record.

(2.) LEARNED counsel for the appellant submitted before the Court that he does not want to argue the appeal on merits but he has only prayed mercy of this Court on the quantum of sentence, so awarded by the trial court. In the instance case, the trial court has found the appellant/accused Shaqil guilty for the offence of Section 307 IPC and sentenced him to undergo seven years' R.I. with fine of Rs.1,000/- and in default of the same, to undergo six months' additional R.I. The appellant/ accused was further convicted u/s 4/25 of the Arms Act and was sentenced to undergo one year's R.I. with fine of Rs.500/-, in default of which, he was directed to undergo three months' additional R.I. Both the sentences were directed to run concurrently.