PRABHAT RATHORE Vs. STATE OF U.P.

JUDGEMENT

(1.) Mr. Amarjeet Singh Rakhra, learned counsel for the appellant and Mrs. Madhulika Yadav, learned Additional Government Advocate were heard at length.

(2.) This appeal was listed for order but learned counsel for the appellant has submitted that he is ready to argue the appeal finally. Learned A.G.A. has also expressed her willingness for final arguments. Since the paper books were prepared, therefore, we heard the appeal finally.

(3.) Under Challenge in the instant criminal appeal is the judgment and order dated 24.12.2013 passed by learned Additional Sessions Judge/Special Court CBI, Court No. 3, Lucknow, in Sessions Trial Nos. 129 of 2007 and 130 of 2007, arising out of Case Crime Nos. 199 of 2006 and 202 of 2006 respectively under Sec. 302 IPC and Sec. 3/25 Arms Act, Police Station Chowk, District Lucknow, whereby appellant Prabhat Rathore was convicted for the offence under Sec. 302 IPC and was sentenced to undergo imprisonment for life and also with fine of Rs. 20,000/ - with default stipulation of six months' additional rigorous imprisonment. 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 one year.