LAWS(ALL)-2010-9-413

KADIR Vs. STATE OF U.P.

Decided On September 07, 2010
KADIR Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) HEARD learned Counsel for the appellant and the learned A.G.A. for the State and perused the lower court's record.

(2.) PRAYER for bail has been made on behalf of the appellant who has been convicted by Additional Sessions Judge, court No. 9, Ghaziabad in S.T. No. 463 of 2006, under Section 302 I.P.C. read with Section 34 I.P.C. and sentenced him to undergo life imprisonment with a fine of Rs. 10,000/ - and in default of payment of fine further six months imprisonment.

(3.) AFTER the investigation chargesheet has been submitted against the accused person and the Sessions Judge considering the evidence adduced by the prosecution convicted the appellants, as aforesaid.