NEELKANTH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Rajiv Mishra and Ms. Soniya Mishra, learned counsel for the appellant, Sri Umesh Verma, learned Additional Government Advocate and perused the record.

(2.) This appeal has been filed against the judgment and order dated 26.4.2010 passed by learned Additional Sessions Judge, Court no.5 , Sitapur in Sessions Trial No.871 of 2008 ( State Vs. Neelkanth) arising out of Case Crime no.567 of 2008 whereby appellant/ Neelkanth has been convicted for the offence under section 302 IPC and sentenced to undergo life imprisonment, as also to pay a fine of Rs.5000/-. In default of payment of fine, accused Neelkant shall further undergo six months rigorous imprisonment.

(3.) Appellant has also been convicted for the offence under section 506 IPC and sentenced to undergo two years rigorous imprisonment. It was directed that both the sentences shall run concurrently.