DEEPAK @ BILLU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The above-titled matters, challenging the common judgment of conviction, are being dealt with by this common verdict.

(2.) Both appeals assail the judgment and order dated 21.05.2009 rendered by learned Additional Sessions Judge, Haridwar in S.T. Nos.372/2004 and 373/2004, whereby the accused/appellant was directed to undergo rigorous imprisonment for life for having found guilty u/s 302 IPC besides three years' R.I. under Section 25 of the Arms Act, nay fine under both the sections.

(3.) Facts of the case are that an FIR was lodged by PW1 Girdhari Lal on 30.1.2004 at 5:30 AM with the averments that in a barren field, situated in front of his house, some boys, used to play cards besides using abusive language. His son Ghanshyam tried to persuade them several times but in vain.