SUNEET KUMAR,J. - (1.) The instant appeal assails the correctness of the judgment and order dated 16 February 2015, passed by the Additional Sessions Judge, Court No. 3, Bulandshahr, in State of U.P. vs. Tushar @ Golu, arising from: i. Sessions Trial No. 3A of 2013 Crime No. 428 of 2012 under Sections 302 and 307 IPC; ii. Sessions Trial No. 339 of 2013 Crime No. 430 of 2012 under Section 25 of Arms Act, P.S. Anoopshahar;
(2.) Both the cases were heard and decided by a common judgment.
(3.) The Additional Sessions Judge has convicted the appellant, namely, Tushar @ Golu with life imprisonment and a fine of Rs. 50,000/- under Section 302 IPC and on default of payment of fine the appellant shall further undergo simple imprisonment of 1 year. Appellant is further convicted and sentenced to undergo life imprisonment and a fine of Rs. 50,000/- under Section 307 IPC and on default of payment of fine he shall further undergo simple imprisonment of 1 year. The appellant Tushar @ Golu is further convicted and sentenced to undergo 3 years imprisonment and fine of Rs. 10,000/- under Section 25 of Arms Act and in default of payment of fine he shall further undergo simple imprisonment of 3 months. All sentences made to run concurrently.;