KHUSHAL SINGH Vs. STATE OF U.P

JUDGEMENT

(1.) This capital criminal appeal from Jail has been preferred against the judgment of the Sessions Judge, Pilibhit dated 12.5.2011 sentencing the appellant to death under section 302 I.P.C.

(2.) A reference No. 11 of 2011 was also sent by the learned Sessions Judge for confirmation of the sentence.

(3.) The appellant has been acquitted by the trial judge for the offence punishable under section 4/25 of the Arms Act because the number of the notification issued by the U.P. Government for possession of a knife in district Pilibhit, was not mentioned in the charge sheet submitted against the appellant.