TEJVIR Vs. STATE OF U. P.

JUDGEMENT

(1.) These Criminal Appeals have been preferred by the appellants against the impugned judgment and order dtd. 6/2/2009 passed by the Additional District and Sessions Judge, Firozabad, in S.T. No.235/2006, arising out of Case Crime No. 96 of 2005, under Ss. 147, 148, 149, 307 and 302 IPC and in S.T. Nos. 235A/2006, 235B/2006 and 235C/2006 (State of U.P. Vs. Tejvir and 2 others), arising out of Case Crime Nos.95 of 2005, 99 of 2005 and 9 of 2006, under Sec. 25 of Arms Act, Police Station Pachokhara, District Firozabad, whereby the accused-appellants Tejvir, Hariom and Pramod Kumar @ Pappu have been convicted under Ss. 147, 148, 302/149 IPC and 25 of Arms Act and sentenced them as under:-

(2.) The main case under Sec. 147, 148, 307, 302 was registered vide Crime No. 96 of 2005, Police Station Pachokhara, District Firozabad, in which appellants and co-accused persons were named as accused. Other cases were registered under Sec. 25 of Arms Act against each of the appellants on the basis of recovery of firearm allegedly used in the offence, on their pointing out, and all the four cases were tried together by learned trial Court.

(3.) Heard learned counsel for the appellants, learned AGA for the State and perused the material placed on record. The appellants are held in jail custody as convict.