- (1.) The appellant, Krishna Kumar Pandey @ Babloo, has preferred the present criminal appeal, assailing the impugned judgment and order dated 23.09.2003 delivered by the Court of learned Additional Sessions Judge/ F.T.C.-5, District Pratapgarh in Session Trial No. 238 of 2002, State Vs. Krishna Kumar Pandey and another, arising out of Crime No. 124 of 2001, Police Station Jethwara, under Sections 302 , 506 I.P.C. read with Section 7 of Criminal Law Amendment Act and Section 25 / 27 and 30 of Arms Act.
(2.) The learned trial court has convicted the appellant, Krishna Kumar Pandey @ Babloo for the offence punishable under Section 302 I.P.C. to serve out the imprisonment for life. Fine of an amount of Rs.20,000/- has also been imposed. He has also been convicted for the offence punishable under Section 25 / 27 of Arms Act and convicted with rigorous imprisonment for four years. He has been acquitted for the offence punishable under Section 506 I.P.C. and Section 7 of Criminal Law Amendment Act. All the sentence were directed to run concurrently.
(3.) The co-accused Ramesh Chandra Pandey, who is the father of appellant, Krishna Kumar Pandey, has been acquitted for the offence punishable under Section 30 of Arms Act.;