DEEN DAYAL Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Arun Kumar Gupta, learned counsel for the appellant, Mrs. Alpana Singha and Shri S.B. Maurya, learned A.G.A. for the State and perused the record.

(2.) Learned counsel for the accused-appellant Deen Dayal has submitted that instead of arguing on bail application he will argue on the appeal on merits.

(3.) At the very outset, learned counsel for the accused-appellant has submitted that the accused-appellant Deen Dayal has been convicted in Sessions Trial No. 325 of 2015, arising out of Case Crime No. 243 of 2014, P.S. Puwayan, District Shahjahanpur and sentenced for the offence under section 306 I.P.C. for 07 years rigorous imprisonment and Rs. 10,000/- fine and in default in payment of fine 06 months additional imprisonment and for the offence under section 201 IPC for two and half years rigorous imprisonment. It has been directed by the court below that in both the sections sentence shall run concurrently.