PINKOO @ JITENDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Brijesh Sahai, learned Senior Counsel assisted by Sri Bhavya Sahai and Sri J.S. Audichya, learned counsel for the appellants, Sri Imran Ullah and Sri K.K. Upadhyay, learned counsel for the informant and learned A.G.A. for the State and perused the material on record.

(2.) The aforesaid two criminal appeals arise out of judgment and order of conviction dtd. 18/12/2012 passed by the Additional District and Sessions Judge, Court No.6, Aligarh in Session Trial No. 600 of 2006 (State vs. Pinkoo alias Jitendra and Smt. Ishwari Devi), concerning Case Crime No.04 of 2006, under Ss. -302/34 and 114 I.P.C., Police Station- Gandhi Park, District -Aligarh and connected Session Trial No.601 of 2006 (State vs. Pinkoo alias Jitendra), concerning Case Crime No. 10 of 2006, under Sec. - 25 Arms Act, Police Station - Gandhi Park, District - Aligarh, whereby the aforesaid two appellants have been sentenced to imprisonment for life, under Sec. - 302 read with Sec. - 34 I.P.C., coupled with fine against each to the tune of Rs.20,000.00 and in case of default in payment of it, the concerned convict would have to suffer additional rigorous imprisonment for one year. The appellant - Pinkoo alias Jitendra has also been sentenced to three years rigorous imprisonment coupled with fine Rs.5,000.00 with default stipulation to suffer additional rigorous imprisonment for four months under Sec. - 25 Arms Act.

(3.) The aforesaid sentences awarded against appellant-Pinkoo @ Jitendra have been directed to run concurrently.