JAVED KHAN Vs. STATE OF U P

JUDGEMENT

(1.) This appeal has been filed against the common judgment and order dated 15th April, 2008 passed by Sessions Judge, Lakhimpur Kheri in Sessions Trial No. 199 of 2007 in Case Crime No. 1937 of 2005 under Section 302 Indian Penal Code (hereinafter referred to as 'IPC') and in Sessions Trial No. 200 of 2007 in Case Crime No. 1950 of 2005 under Sections 3/25 Arms Act in Police Station Kotwali Sadar, Kheri (State v. Javed Khan).

(2.) By means of the aforesaid judgment and order dated 15th April, 2008, the appellant was found guilty under Section 302 IPC and was convicted under Section 302 IPC and sentenced to undergo imprisonment for life and to pay a fine of Rs. 5000/-. In default of which, he was to undergo further imprisonment of one year's rigorous imprisonment. The appellant was also found guilty and convicted under Sections 3/25 Arms Act and was sentenced to undergo rigorous imprisonment for one year. Both sentences were to run concurrently.

(3.) Heard Sri Karuna Kant Gupta learned counsel for appellant and Sri. Hari Shanker Bajpai, learned A.G.A.-I for the State and perused the record.