BABLU Vs. STATE

JUDGEMENT

(1.) Heard Sri Sarvesh Kumar Dubey, Advocate holding brief of Sri Madan Mohan Chaurasia, learned counsel for the appellant as well as learned A.G.A. for the State.

(2.) This criminal appeal has been instituted against the judgement and order dtd. 24/8/1994 passed by IXth Additional District and Sessions Judge, Meerut, in Sessions Trial No. 698 of 1992, Bablu Vs. State of U.P., arising out of Case Crime No. 46 of 1992 u/s 307 I.P.C. and Sec. 27 (3) of Arms Act, P.S.- Mavana, District- Meerut. There is no criminal appeal filed by the State or informant/injured against acquittal of appellant-accused u/s 307 I.P.C. Thus, the trial court's order acquitting the accused u/s 307 I.P.C. has become final.

(3.) By the impugned order, the trial court has convicted the appellant, Bablu u/s 325 I.P.C. and sentenced him for 7 months 20 days imprisonment, the period which he had undergone in judicial custody during investigation and trial and a fine of Rs.2,000.00 with default stipulation.