JAMSHED Vs. STATE OF U.P.

JUDGEMENT

(1.) This Criminal Appeal under Sec. 374 (2) Cr.P.C. has been preferred by appellant/accused, Jamshed, against the judgment and order dtd. 26/10/2006, passed by Additional Session Judge, (Fast Track Court), Chandauli, in Session Trial No. 29 of 2022 (State vs. Jamshed) whereby, he has been convicted and sentenced, under Sec. 302 I.P.C. to undergo Imprisonment for life with a fine of Rs.10,000.00, and under Ss. 323, 504, 506 I.P.C. 6 months, one year and 1 and half year, simple imprisonment, respectively, and in the event of default in payment of fine, he has to further undergo one year simple imprisonment. All the sentences have been directed to run concurrently.

(2.) Heard Shri Sagir Ahmed, learned Senior Advocate, assisted by Mohd. Farooq, learned counsel for the appellant and Shri Ratnendu Kumar Singh, learned A.G.A. for the State respondent and perused the record.

(3.) Brief facts of the prosecution story unfolds as under: