LALA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Sunil Kumar, learned counsel for the appellant and Sri Ashish Pandey, A.G.A. assisted by Sri Imran Saeed, State Law Officer brief holder.

(2.) The appellant Lala has filed this criminal appeal against the judgment and order dated 13.05.2009 passed by Additional Session Judge / Special Judge, SC/ST Act, (Fast Tract Court No. 20, Bulandshahar) in S.T. No. 812 of 2008 (State Vs. Darshan and 5 others) arising out of case crime no. 49 of 2008, under Sections 148, 302/149 IPC and 3(2)(5) SC/ST Act and S.T. No. 811 of 2008 (State Vs. Lala) arising out of case crime no. 52 of 2008, under Section 25 of Arms Act, P.S. Salempur, District Bulandshahar convicting the appellant under Section 302 IPC and 25 Arms and sentencing him to rigorous imprisonment for life and fine of Rs. 3000/- under Section 302 IPC and 1 year rigorous imprisonment together with fine of Rs. 500/- and in case of default in the payment of fine, additional 1 year imprisonment.

(3.) Learned Trial Judge directed that both the sentences shall run concurrently and shall include the period of incarceration of any already undergone by the appellant.