SUHAIB Vs. STATE OF U.P.

JUDGEMENT

(1.) The Jail Appeal No.4479 of 2012 (Suhaib @ Raja Vs. State of U.P.) forwarded through Senior Jail Superintendent, Meerut, is preferred challenging the judgment dtd. 7/5/2012 passed by Additional Sessions Judge, Court No.6, Baghpat convicting accused - Suhaib @ Raja under Sec. 302 of Indian Penal Code, with life imprisonment and fine of Rs.5000.00.

(2.) The Government Appeal No.3137 of 2012 (State of U.P. Vs. Firoj and another) is also preferred against the judgment dtd. 7/5/2012 passed by Additional Sessions Judge, Court No.6, Baghpat in S.T. No.318 of 2009, to the extent of acquittal of accused-respondent Firoz by trial court under Ss. 302, 363 of Indian Penal Code and acquittal of accused-respondent Suhaib @ Raja under Sec. 363 of Indian Penal Code.

(3.) Heard Sri Rajesh Kumar Singh, learned Amicus Curiae for the accused-Suhaib @ Raja and learned AGA for the State in both the appeals.