GHULAM HUSAIN Vs. STATE

JUDGEMENT

(1.) Heard Shri K.D.Tewari on behalf of the petitioner and the learned A.G.A. on behalf of the State.

(2.) This Criminal Appeal has been filed against the judgment and order of the VIIth Additional Sessions Judge, Moradabad made in Sessions Trial No. 640 of 1986. Under the said judgment and order the appellant Ghulam Hussain has been convicted of an offence under Section 302 I.P.C. and has been sentenced to life imprisonment.

(3.) Before adverting to the merits of the appeal, it may be recorded that Session Trial No. 640 of 1986 was connected with Sessions Trial No. 641 of 1986 whereunder Ghulam Hussain was charged under Section 25 of the Arms Act. He has been acquitted of the said charge under the judgment in question. Therefore, this appeal is confined to the order passed in Sessions Trial No. 640 of 1986 only.