DHARMENDRA NAIK Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Sanjay Singh Sengar, learned counsel for the appellant and Sri Ajit Ray, learned A.G.A. for the State.

(2.) The appeal arises out of a conviction of the appellant in a case of murder where the appellant has been found guilty of having committed the offence punishable coupled with the offence under Section 302 I.P.C. with the offence under Section 25 of the Arms At for which he has been sentenced to undergo life imprisonment with Rs.5,000/- as fine and in default thereof to undergo six months further imprisonment. He has been further awarded one year rigorous imprisonment with Rs.1,000/- as fine for offence under Section 25 of the Arms Act and in default of payment of fine to undergo two months of further imprisonment.

(3.) The incident as disclosed in the first information report is of 06.09.2009 in the evening at about 7.00 p.m. The first informant Uma Shanker is the real uncle of the deceased and the written report was transcribed by Pradeep Sahu. The same was registered at the police station by Head Constable Mohd. Ishhaq. Uma Shanker has been examined as PW-1 and Mohd. Ishhaq has been examined as PW-6.