ANKIT Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ajay Kumar Mishra, learned counsel for the appellants and Sri Vikas Goswami, learned A.G.A. for the state.

(2.) Both these appeals challenge the judgment and order dtd. 17/11/2016 passed by Additional Sessions Judge/Fast Track Court No.1, Meerut, in Sessions Trial No.836 of 2015 (State vs. Ankit and another) arising out of Case Crime No.145 of 2015, Police Station - Parikshitgarh, District - Meerut.

(3.) Both the accused, who are father and son, have been convicted under Sec. 302 read with 34 of I.P. Code pursuant to registration of Case Crime No.145 of 2015. The learned trial Judge committed the case to the court of Sessions, being numbered as 836 of 2015. Both the accused Ankit and Harnam Singh were held guilty of commission of offence under Sec. 302 IPC read with Sec. 34 and have been sentenced to the life imprisonment and Rs.15,000.00 fine and in default 6 months of imprisonment.