VEERSEN Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Abhishek Sharma, learned Amicus Curiae and Shri Ajeet Ray, learned A.G.A. for State.

(2.) This appeal challenges the judgment and order dated 26.3.2004 passed by Shri Het Ram, Additional Sessions Judge (Special) Baghpat in Sessions Trial No. 18 of 2003 connected with Sessions Trial No. 17 of 2003 for the alleged offence under Section 302 Indian Penal Code (hereinafter referred to as, 'IPC'). and under Section 25 Arms Act in First Information Report lodged with Police Station-Doghat, District-Bagpat. Both these sessions trials were tried together and were decided by a common judgment.

(3.) Trial Court convicted accused-appellant under Section 302 I.P.C. for life and fine of Rs. 10,000/- in default of payment further two years' simple imprisonment, under Section 25 of Arms Act, one year rigorous imprisonment and fine of Rs. 1,000/- in default of payment three months' further rigorous imprisonment. The learned Judge passed the judgement on 26.3.2004 in Sessions Trial No. 18 of 2003 connected with Session Trial No. 17 of 2003.