SHIVENDRA SINGH @ BHOLA Vs. STATE OF U P

JUDGEMENT

(1.) The present Criminal Misc. Appeal has been preferred against the impugned judgement and order of conviction and sentence dated 15.6.2012. passed by District & Sessions Judge, Hathras under section 302 I.P.C. for awarding life imprisonment with fine of Rs.10,000/- and in default further one year's R.I. in Session Trial No.3 of 2001 (State vs. Shivendra Singh alias Bhola) arising out of Case Crime No.321/2001 under section 302 I.P.C. PS.Hathras Junction, District Hathras and seven years' R.I. under section 25/27 Arms Act with fine of Rs.5000/- and in default further six month's R.I. in S.T.No.13/2002 arising out of Case Crime No.322/2001 under section 25/27 Arms Act, PS.Hathras Junction, District Hathras.

(2.) Shri Dharmendra Singhal, learned counsel appeared on behalf of the appellant assisted by Shri B.K.Solanki, Advocate, Shri Chandrajeet Yadav, learned A.G.A. appeared on behalf of the State.

(3.) Heard Shri Dharmendra Singhal, learned counsel for the appellant, Shri Chandrajeet Yadav, learned A.G.A. on 1.5.2015 and 6.5.2015 and the judgment was reserved on 6.5.2015.