RAIYYAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri G.S. Chaturvedi, learned Senior Counsel assisted by Ms. Somya Chaturvedi, learned counsel for appellant; Sri Sayyed Kashif Abbas Rizvi, learned counsel for informant; Sri A.N. Mulla, learned A.G.A for State and perused the judgment and record of the trial court.

(2.) The Reference No. 8 of 2022 has been made by the court of Additional District and Sessions Judge, Court No. 5, Bijnor for confirmation of capital punishment awarded to the appellant, Raiyyan, in Sessions Trial No 121 of 2017 (State Vs. Raiyyan and Others).

(3.) The Criminal Appeal, being Capital Case No. 12 of 2022, has been filed by the appellant, Raiyyan, challenging the judgment and order of conviction dtd. 21/5/2022 passed by Additional District and Sessions Judge, Court No. 5, Bijnor, holding the appellant guilty of committing the offence under Sec. 302/34 IPC and awarding him the capital punishment and a fine of Rs.1,00,000.00. In default of payment of fine, to further undergo additional imprisonment of one year.