SHOBHA BEHEL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the appellants, learned AGA for the State, learned counsel for the informant and perused the record.

(2.) The present appeal has been filed against the judgment of conviction dtd. 2/11/2019 and order of sentence dtd. 4/11/2019 passed by Additional District and Sessions Judge, Saharanpur in S.T. No. 530 of 2012 (State Vs. Shobha and others) arising out of Case Crime No. 616 of 2011 under Sec. 302 IPC, Police Station - Sadar Bazar, Saharanpur by which both the appellants namely Shobha Behel and Ashish Arora (Appellants no. 1 and 2 respectively) were awarded life imprisonment along with 25000/- fine (each) and in case of default in payment of fine, they have to undergo further simple imprisonment of one year. It was directed that half of the fine will paid to the father of the deceased.

(3.) Paper book is complete and trial court record has been received. With the assistance of learned counsel for the appellants, learned A.G.A. for the State and learned counsel for the informant, the entire evidence is re-appreciated.