BINNU SINGH Vs. STATE OF U P

JUDGEMENT

(1.) We have heard learned counsel for the appellant and learned AGA and perused the record.

(2.) Submission is that the appellant was convicted vide order dated 11.12.2009, passed by the Additional Sessions Judge, Court No. 8, Fatehpur, in Session Trial No. 410 of 2008 (State vs. Binnu Singh & others), under sections 147, 148, 302 and 149 I.P.C.

(3.) Submission has been made that the effect and operation of the order dated 11.12.2009, passed by the Additional Sessions Judge, Court No. 8, Fatehpur, during the pendency of the present appeal be stayed. The ground has been taken that he is likely to be terminated from the service.