USMAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.G.A for the State.

(2.) The petitioner has challenged his detention in jail in pursuance of judgment and order dated 7.2.2007 passed by this Court in Criminal Appeal No.2617 of 1981.

(3.) The appellant was convicted by Sessions Judge, Ghaziabad, in S.T.No. 106 of 1977 under Section 307/34 I.P.C. and sentenced to undergo imprisonment for 5 years. This petitioner has challenged his conviction in this Court by way of filing Criminal Appeal No.2617 of 1981. The said appeal was partly allowed and the petitioner was convicted under Section 324 read with 34 I.P.C. instead of Section 307 I.P.C. The petitioner was further directed to pay a fine of Rs.7000/- within 3 months from the date of judgment failing which he shall undergo rigorous imprisonment for a period of 2 years.