ISLAM Vs. STATE OF U.P

JUDGEMENT

(1.) Mrs. Nisha Srivastava, learned counsel for the appellant and Sri Sharad Dixit, learned Additional Government Advocate were heard at length.

(2.) Under Challenge in the instant criminal appeal is the judgment and order dated 31.01.2003 passed by learned Additional Sessions Judge/F.T.C. Court No. 28, Barabanki, in Sessions Trial No. 5 of 2002, arising out of Case Crime No. 108 of 2001, under Ss. 302, 506 IPC and Sessions Trial No. 6 of 2002, arising out of Case Crime No. 110 of 2001, under Sec. 3/25 Arms Act, Police Station Mohammadpur, District Barabanki whereby the present appellant Islam was convicted for the offence under Sec. 302 IPC and was sentenced to undergo imprisonment for life and also with fine of Rs. 10,000/ - with default stipulation of one year's additional rigorous imprisonment. He was further convicted for the offence under Sec. 506 IPC and was sentenced with rigorous imprisonment for a period of two years. In connected session trial number he was also convicted for the offence under Sec. 3/25 of Arms Act and was sentenced to undergo rigorous imprisonment for a period of three years and also with fine of Rs. 3000/ - with default stipulation of one month additional rigorous imprisonment.

(3.) All the sentences were directed to run concurrently.