RAMPAL Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Vinod Singh, learned counsel for the appellant and Sri Saghir Ahmad, learned AGA for the State.

(2.) This criminal appeal is directed against the judgment and order dated 29.11.2011 passed by Additional Sessions Judge, Khurja, District Bulandshahar in S.T. No. 470 of 2009 (State Vs. Rampal) by which he has been convicted and sentenced to imprisonment for life under Section 302 IPC and a fine of Rs. 5000/- and in default of payment of fine one year additional imprisonment.

(3.) Briefly stated the facts of this case are that on the basis of the written report Ext. Ka-24 given by appellant Rampal at P.S. Khurja Nagar District Bulandshahar on 22.02.2009 at 00.50 hours, case crime no. 105 of 2009 under Sections 147, 148, 452, 302 and 34 IPC in respect of an incident which had allegedly taken place on 21.02.2009 at about 11.30 p.m. in which his wife Anita aged about 35 years and his daughter Jyoti aged about 2-1/2 years were allegedly murdered by Sandip, Ramapati and three unknown persons. Check FIR Ext.Ka-3 and relevant G.D. entry Ext. Ka-4 vide Rapat no. 2 at 00.50 hours dated 22.02.2009 were prepared.