RAM BEER Vs. STATE OF U P

JUDGEMENT

(1.) The present criminal appeal has been preferred on behalf of appellant Ram Beer against the judgment and order of conviction and sentence dated 30.9.2002 passed by Special Additional District and Sessions Judge, Mathura convicting and sentencing appellant Ram Beer under section 302/34 IPC for life imprisonment, under section 307/34 for five years rigorous imprisonment and under section 25 Arms Act three years rigorous imprisonment in S.T. No.61/91 and 62/91 arising out of case crime no.32/90 registered under section 302, 307/34, 325/34, P.S. Shergarh, District Mathura.

(2.) The co-accused Har Prasad and Chokhey died during trial. The appeal was admitted on 9.8.2005. The bail application was rejected after receipt of record on 11.5.2007. The second bail application was rejected on 5.2.2014. 3rd bail application was rejected for want of prosecution on 13.7.2015 and appeal was listed for final hearing.

(3.) Mr. D. C. Tiwari and Mr. Arvind Kumar, learned Advocates, appeared on behalf of appellant, Mr. Virendra Singh Yadav on behalf of State. The appeal was heard on 29.10.2015, 3.11.2015 and 4.11.2015, thereafter, judgment was reserved.