OM PAL Vs. STATE OF U P

JUDGEMENT

(1.) Mr. Dileep Kumar and Mrs. Archana Tyagi, learned Advocates, appeared on behalf of appellant and Mr. A. N. Mullah, learned AGA appeared on behalf of the State.

(2.) We heard learned counsel for the parties and judgment was reserved on 15.3.2016.

(3.) The present criminal appeal no.3595 of 2010, District Bulandshahr connected with Criminal Appeal No.2828 of 2010 has been preferred against the judgment and order of conviction and sentence dated 25.3.2010 passed by the Special Judge (E.C. Act), Court No.14, District Bulandshahr in S.T. No.1537 of 2002 arising out of case crime no.238 of 2002, P.S. Narsaina, District Bulandshahr, convicting and sentencing both the appellants under section 302 read with section 34 IPC awarding life imprisonment with fine for a sum of Rs.50,000/- each, under section 307 read with section 34 IPC awarding rigorous imprisonment for seven years and fine for a sum of Rs.10,000/- in default further six months imprisonment with the direction that both sentences would run concurrently. Co-accused Rajendra and Lokendra were acquitted from all the charges. Both the accused appellant Om Pal and Mahipal were acquitted under section 504, 506, 427 IPC and under section 25 Arms Act.