BHAIYAN @ MAQSOOD Vs. STATE OF U P

JUDGEMENT

(1.) The instant appeal filed on behalf of the appellant is directed against the judgment and orders dated 31.7.2015 passed by Shri Om Prakash, Vth, Additional Sessions Judge, Court No.1, Kaushambi in S.T. No.212 of 2007 (State Vs. Bhaiyan @ Maqsood) in Case Crime No.111 of 2014, under Sections 394, 307, IPC, P.S. Saini, District Kaushambi whereby the appellant was convicted under Sections 307, 394, IPC and sentenced to undergo rigorous imprisonment for seven years and six years respectively and further to pay fine of Rs.5,000/ and Rs.3,000/- on each count and in default thereof to undergo simple imprisonment of six months and three months, respectively.

(2.) This appeal was listed under the Head of "Orders for Hearing of Bail Application". Since lower court's record is available, with the consent of the learned counsel for both the parties the appeal has been heard on merit.

(3.) In the instant appeal facts of the prosecution case may be summarised as under:-