(1.) Mr. Ran Vijay Singh, learned counsel for the appellant and Mr. Umesh Verma, learned Additional Government Advocate were heard at length.
(2.) Under Challenge in the instant criminal appeal is the judgment and order dated 19.01.2010 passed by learned Additional Sessions Judge/F.T.C. Court No. 1, Hardoi, in Sessions Trial No. 456 of 2008, arising out of Case Crime Nos. 206 of 2008, under Sec. 302 IPC and Sec. 3/25 Arms Act, Police Station Sursa, District Hardoi, whereby appellant Manoj Kumar Tripathi was convicted for the offence under Sec. 302 IPC and was sentenced to undergo imprisonment for life and also with fine of Rs. 5,000/ - with default stipulation of one year's additional 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 and was further convicted for the offence under Sec. 323 IPC and was sentenced with rigorous imprisonment for a period of one year.
(3.) However, appellant was acquitted of the charge under Ss. 498 -A and 306 IPC.