ARUN Vs. STATE OF U P

JUDGEMENT

(1.) The instant appeal filed on behalf of the accused-appellant, is directed against the judgment and order dated 15th October, 2012 passed by Sri Sanjay Shanker Pandey, the then Additional Sessions Judge, Court No.12, Meerut in S.T. Nos.1190 of 2011 (State vs. Arun) and 1191 of 2011 (State vs. Arun), P.S. T.P. Nagar, District Meerut, whereby the appellant was convicted under sections 307, 506 IPC and Section 25 Arms Act and further he was sentenced to undergo rigorous imprisonment of seven years and to pay fine of Rs.5,000/-, to undergo rigorous imprisonment of two years and to undergo rigorous imprisonment three years and to pay fine of Rs.2,000/-, in default thereof to further undergo imprisonment of one year and six months respectively. Sentences were directed to run concurrently.

(2.) Briefly stated in the appeal, facts of the prosecution case may be summarized as under:-

(3.) At this chik FIR was scribed, case crime no.312 of 2011 under sections 307, 506, 504 IPC and 7 Criminal Law Amendment Act and Case Crime No.313 of 2011 under section 25 Arms Act were registered. Investigation was entrusted to SI Chatarpal. Recovery memo of the recovered country made pistol and one empty cartridge was prepared. After investigation in both the cases, chargesheets were submitted against the present appellant.