NARESH KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Instant criminal appeal was listed for hearing on bail application. Since paper books have already been prepared and learned counsel for the appellant expressed his willingness to argue the appeal finally to which learned AGA also gave his consent. So we proceeded to hear this appeal on merits.

(2.) Mr. Uma Kant, learned counsel for the appellant, and Mr. Sharad Dixit, learned AGA for the State, were heard at length.

(3.) Under challenge in the instant criminal appeal is the judgment and order dated 27.02.2015 passed by Additional Sessions Judge, Court No.1, Lakhimpur Kheri, in Sessions Trial No.131 of 2009 arising out of Case Crime No.604 of 2007, Police Station Palia, District Lakhimpur Kheri whereby the present appellant Naresh Kumar was convicted for the offence under Section 302 IPC and was sentenced with imprisonment for life and also with fine of Rs.20,000/- with default stipulation of two years' additional rigorous imprisonment. He was further convicted under Section 201 IPC and was sentenced with rigorous imprisonment for a period of five years and also with fine of Rs.5,000/- with default stipulation of one year's additional rigorous imprisonment. Both the sentences were directed to run concurrently.