GIRISH & ANOTHER Vs. STATE OF U.P.

JUDGEMENT

(1.) Sri Dharmendra Singhal, Advocate has filed power today on behalf of appellants, the same is taken on record.

(2.) Heard Sri Dharmendra Singhal, learned counsel for the appellants and Sri Syed Ali Murtaza, learned A.G.A for the State.

(3.) This appeal has been challenging the judgment and order dated 18.7.2002 passed by learned Additional Sessions Judge, Court No.12 (Fast Track), Mathura whereby learned Additional Sessions Judge held appellants guilty of offence under Sec. 302 I.P.C., Sessions Trial No. 578 of 1995 arising out of Crime No. 194 of 1993, P.S. Baldev, District Mathura and sentenced them to life imprisonment with a fine of Rs. 500.00 to each of them with default stipulation.