STATE OF U P Vs. SATYAVIR SINGH

JUDGEMENT

(1.) UNDER challenge is the judgment and order dated 6-11-1980 passed by 1st Additional Sessions Judge, bulandshahr in Criminal Appeal No. 99 of 1979, Satyavir Singh v. State of U. P. by which the conviction and sentence of accused-respondent under Section 307 IPC and 27 Arms Act were set aside, which was passed in S. T. No. 328 of 1976, 'state v. Satyavir Singh' by Assistant Sessions Judge, bulandshahr vide judgment and order dated 21-5-1979. Vide impugned judgment and order dated 6-11 -1980, the accused-respondent was convicted for the offence punishable under Section 25 (1) (a) Arms Act and sentenced to imprisonment till rising of the court.

(2.) BHANU Prakash Sharma, the first informant has also preferred a Criminal Revision No. 168 of 1981 against the judgment and order dated 6-11-1980 passed in Criminal Appeal No. 99 of 1979, Satyavir Singh v. State of U. P.

(3.) SINCE both the Government appeal and criminal revision arise out of the same common judgment and order dated 6-11-1980, they are disposed of by the common judgment and order.