BABLOO Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ritesh Singh along-with Sri R.N. Nigam, learned counsel for the appellant; Sri Vikas Goswami, Sri L.D. Rajbhar and Sri R.K. Srivastava, learned AGAs for the State, and Sri Intekhab Alam Khan, learned counsel for the informant.

(2.) Present criminal appeal arises from the judgement and order dtd. 11/2/2016, passed by Additional Sessions Judge, Court No.1, Badaun in Sessions Trial No.910 of 2013, (State versus Babloo and others), arising out of Case Crime No.462 of 2013, under Sec. 302/34, 307, 504 IPC, Police Station Ushait, District Basaun, whereby, the appellant has been convicted for the offence under Sec. 302 IPC and sentenced for life imprisonment with fine of Rs.25,000.00 along-with default clause.

(3.) At the same time, it may be noted here itself that in the connected Sessions Trial No.912 of 2013, (State versus Babloo), arising from the same occurrence, the appellant has been acquitted under Sec. 25 of the Arms Act.