SHEO SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Jitendra Singh, learned counsel for the applicant and Sri Ashish Pandey, learned AGA for the State. Sri S.K. Singh Yadav, learned counsel for the complainant is not present, though the matter has been called out in the revised list.

(2.) With the consent of learned counsel for the parties, the present appeal is being decided at this stage only as the appellant has been declared Juvenile by the Juvenile Justice Board on his application moved under Section 7-A of the Juvenile Justice (Care and Protection of Children) Act, 2000.

(3.) This appeal has been filed against the judgment and order dated 2.12.2009 of Additional Sessions Judge, Fast Track Court No. 2, Fatehpur passed in Sessions Trial No. 775 of 2006 (State v. Sheo Singh and others) and ST No. 776 of 2006 (State of U.P. v. Sheo Singh) by which the appellant while being acquitted under Section 25 Arms Act in ST No. 776 of 2006, he has been convicted under Section 302 I.P.C. in ST No. 775 of 2006 and has been sentenced to undergo life imprisonment with fine Rs. 10,000/- and in default to undergo one year simple imprisonment.