RAM BRIJESH Vs. STATE OF U.P.

JUDGEMENT

(1.) The appellant has been convicted under Sec. 302 IPC and Sec. 25 Arms Act by judgment and order dtd. 19/4/2019 passed by the Sessions Judge, Auraiya in Sessions Trial No. 249 of 2011 registered under Ss. 498-A, 304-B, 201, 404/411, 302/149 IPC and Sec. 4 Dowry Prohibition Act as well as in Session Trial No. 250 of 2011 registered under Sec. 25 of the Arms Act. The appellant has been sentenced to undergo life imprisonment and a fine of Rs.5,00,000.00 for the charge under Sec. 302 IPC and two years imprisonment and a fine of Rs.5,000.00 for the charge under Sec. 25 Arms Act.