VINAY KUMAR SHARMA Vs. STATE OF U. P.

JUDGEMENT

(1.) The present appeal is preferred against the judgment and order dtd. 9/11/2006 passed by Session Judge, Gautam Budh Nagar in Session Trial No. 237 of 1995 State Vs. Vinay Kumar Sharma and another wherein the Appellant has been convicted under Sec. 302 Indian Penal Code for life imprisonment and fine of Rs.15,000.00; under Sec. 376 Indian penal code convicting the Appellant for a sentence of 10 years rigorous imprisonment and fine of Rs.5000.00 and further convicting the appellant under Sec. 201 Indian Penal Code with a sentence of three years rigorous imprisonment and fine of Rs.3000.00.

(2.) Heard Sri Rahul Misra, learned counsel for the Appellant; learned A.G.A. for the State and perused the lower court record with the assistance of the counsel for the parties.

(3.) There is one Ram Avtar Sharma who is resident of Village-Nar Mohammadpur within Police Station- Jahangirpur, District- Gautam Budh Nagar. The accused person is the next- door neighbour.