RAJ KUMAR SONI Vs. STATE OF U P

JUDGEMENT

(1.) The present criminal appeal has been preferred assailing the judgment of conviction and sentenced dated 8.8.2012 passed by Additional Sessions Judge (Ex. Cadre), Court No.20, Allahabad in S. T. No.1013 of 2009 out of case crime no.489 of 2008, under section 302 IPC, 7 Criminal Law Amendment Act, Police Station Soraon, Allahabad in which he was convicted and sentenced under section 302 IPC for life imprisonment and fine of Rs.6,000/- and under section 7 Crl. Law Amendment Act six months imprisonment in default of fine one year imprisonment. Further conviction and sentence in S.T. No.1014 of 2006, under section 25 Arms Act arising out of case crime no.536 of 2008 for six years imprisonment and a fine of Rs.1,000/- in default of payment in fine six months additional imprisonment.

(2.) Mr. K. K. Tripathi, learned Advocate, appeared on behalf of appellant, Mr. A. N. Mullah, learned AGA on behalf of State.

(3.) We have heard learned counsel for the parties and judgment was reserved on 25.5.2015.