ARVIND SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Rajeshwar Tiwari, learned counsel for the appellant and Shri Ajit Ray, learned A.G.A. for State.

(2.) By way of this appeal, the appellant who is in jail since 24.5.2002 has approached this Court challenging the judgment and order dated 16.10.2003 in Sessions Trial No. 842 of 2002 and 843 of 2002 passed by the Additional Sessions Judge, Saharanpur pursuant to F.I.R. lodged against him dated 24.5.2002.

(3.) On the F.I.R. being lodged, the investigation was moved into to motion and after recording the statement of various persons, the Investigating Officer submitted the charge-sheet to the competent court and as the accused was facing charges which were exclusively triable by the Court of Sessions, he was committed to it. On being summoned from jail, he pleaded not guilty and wanted to be tried. The prosecution examined about 9 witnesses which are as follows: <IMG>JUDGEMENT_90_LAWS(ALL)8_2017.jpg</IMG>