KULVEER Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Accused appellants Kulveer, Hem Raj and Jai Prakash have preferred this appeal under Section 374(2) Cr.P.C. against judgement and order dated 18.10.1993 passed by Ist Additional Sessions Judge, Bijnore in Sessions Trial No. 366 of 1991, State of Uttar Pradesh Vs. Kulveer and others, under Section 364/302/34/201 I.P.C. Police Station Seohara, District Bijnore whereby learned Additional Sessions Judge, Bijnore has convicted accused appellants Kulveer, Hem Raj and Jai Prakash for offences punishable under Section 302 I.P.C. read with Section 34 I.P.C. and Section 364 I.P.C. and has sentenced each of them for offence punishable under Section 302 I.P.C. read with Section 34 I.P.C. with imprisonment for life and for offence punishable under Section 364 I.P.C. with rigorous imprisonment for a period of seven years. Learned Additional Sessions Judge has directed that both the sentences shall run concurrently.

(2.) S.T. No. 367 of 1991, State Vs. Kulveer alias Kaka under Section 25 Arms Act, P.S. Seohara, District Bijnore has also been decided by Ist Additional Sessions Judge, Bijnore by same judgement and order dated 18.10.1993 and accused Kulveer was acquitted of the charge under Section 25 Arms Act. No appeal has been preferred by State against acquittal.

(3.) Mr. Kamal Krishna, learned counsel appeared for accused appellants and Mr. M.S. Yadav, learned A.G.A. appeared for respondent.