JUMMA SHAH Vs. STATE OF U. P.

JUDGEMENT

(1.) The instant criminal appeal is directed against the judgment and order dtd. 12/7/2019 passed by Additional Sessions Judge-IV/Special Judge (E.C. Act), Pilibhit in Sessions Trial No. 230 of 2016 (State Vs. Jumma Shah and two others), arsing out of Case Crime No. 1020 of 2016, under Ss. 302/34, 323/34 IPC, Police Station Puranpur, District Pilibhit, whereby the appellants have been convicted and sentenced as follows:

(2.) Facts giving rise to the present appeal may be summarized as under:

(3.) Heard Shri Ajay Kumar Pandey and Shri Rahul Saxena, learned counsel appearing on behalf of appellants, Shri C.B. Dhar Dubey, learned Additional Government Advocate for the State-respondent and perused the record.