ANIL YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) This Criminal Appeal has been filed by the convict/appellant Anil Yadav, against the judgment and order dtd. 23/12/2007 passed by Additional Sessions Judge/FTC IV, (Room No. 13), Sultanpur in Sessions Trial No. 284 of 2005, whereby the convict/appellant was held guilty for the offence punishable under Sec. 302/34 of Indian Penal Code, 1860 (in short I.P.C.) and sentenced to rigorous imprisonment for life coupled with a fine of Rs.5,000.00 and in default of payment of fine to further imprisonment of six months. The convict/appellant was also held guilty and sentenced under Sec. 25 of the Arms Act in Sessions Trial No. 285 of 2005 whereby he was sentenced to rigorous imprisonment of two years coupled with fine of Rs.1,000.00 and in default of payment of fine to further imprisonment of three months.

(2.) The facts necessary for disposal of this appeal shorn of unnecessary details are as under:

(3.) Heard Shri Manish Kumar Singh, learned counsel for the appellant and Ms. Smiti Sahai, learned A.G.A. for the respondent State.