SHIV KUMAR @ LABRI Vs. STATE OF U P

JUDGEMENT

(1.) Mr. Rajeev Mishra, Advocate, holding brief of Ms. Soniya Mishra, learned counsel for the appellant and Sri Sharad Dixit, learned Additional Government Advocate were heard at length.

(2.) Under Challenge in the instant criminal appeal is the judgment and order dated 13.11.2009 passed by learned Additional Sessions Judge, Court No.1, Unnao, in Sessions Trial No.227 of 2007, arising out of Case Crime No.124 of 2007, under Section 302, 504, 506 IPC and Sessions Trial No.470 of 2007, arising out of Case Crime No.221 of 2007, under Section 3/25 Arms Act, Police Station Safipur, District Unnao whereby the appellant Shiv Kumar @ Labri was convicted for the offence under Section 302 IPC and was sentenced to undergo imprisonment for life and also with fine of Rs.10,000/- with default stipulation of one year's additional imprisonment and was also convicted for the offence under Section 506 IPC and was sentenced with fine of Rs.5000/-, with default stipulation of six months additional imprisonment.

(3.) Both the sentences were directed to run concurrently.