ALOK Vs. STATE OF U.P.

JUDGEMENT

(1.) Both these appeals stem from the same impugned judgment and order dated 30.06.2003 passed by the then Additional Sessions Judge (Fast Track Court No. 1), Aligarh in Session Trial No. 661 of 2000 ( State v. Alok and others ) arising out of Crime No. 206990301 of 1999, under sections 302 of the Indian Penal Code 1860 (in short " IPC "), 302 read with section 34 IPC, 307 read with 34 IPC , 5 of the Explosive Substance Act 1908 (in short "Explosive Substance Act") and 25 of the Arms Act 1959 (in short " Arms Act "), Police Station (in short "P.S.") Barla, District Aligarh, therefore, both appeals were heard together and are being decided by common judgment.

(2.) In the impugned judgments following punishments were awarded to the appellants:

(3.) Appellant Alok and Kallu alias Pradeep Garg were also prosecuted under section 25 Arms Act and section 5 of the Explosive Act but they were acquitted in the aforesaid offences by the same impugned judgement. All sentences were ordered to run concurrently.