LAWS(ALL)-2022-7-21

HEERA LAL Vs. STATE OF U.P.

Decided On July 25, 2022
HEERA LAL Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Two accused persons, Heera Lal and Vrindavan, were tried by the Special Judge, Gangster Act/Additional Sessions Judge, Court No.5, Raebareli in Sessions Trial No.467 of 2012: State of U.P. Vs. Heera Lal and another, arising out of Case Crime No.20 of 2008 under Ss. 147, 364, 302/149, 201 I.P.C. and Ss. 2/3 of U.P. Gangsters and Anti-Social Activities (Prevention) Act, 1986, Police Station Khiro, District Raebareli.

(2.) Vide judgment and order dtd. 24/2/2016, the Special Judge, Gangster Act/Additional Sessions Judge, Court No.5, Raebareli acquitted accused/appellants under Ss. 2/3 of U.P. Gangsters and Anti-Social Activities (Prevention) Act, 1986 (hereinafter referred to as "Gangster Act") and convicted and sentenced them in the manner as stated hereinbelow:-

(3.) Aggrieved with their aforesaid conviction and sentence, the convicts/appellants, Heera Lal and Vrindavan preferred the instant appeal before this Court.