Surendra Vikram Singh Rathore, J. - (1.) Mr. Rajeev Mishra, Advocate, holding brief of Ms. Soniya Mishra, learned counsel for the appellant and Mohd. Yusuf Ansari, learned Additional Government Advocate were heard at length.
(2.) Under Challenge in the instant criminal appeal is the judgment and order dated 01.04.2011 passed by learned Additional Sessions Judge, Court No. 6, Hardoi, in Sessions Trial No. 542 of 2009, arising out of Case Crime No. 269 of 2009, and Sessions Trial No. 543 of 2009 arising out of Case Crime No. 270 of 2009, Police Station Lonar, District Hardoi under Sections 302, 307, IPC and Section 25 of Arms Act, whereby the appellant Anil Kahar was convicted for the offence under Section 302, IPC and was sentenced to undergo imprisonment for life and also with fine of Rs. 5,000/- with default stipulation of one year additional imprisonment. He was further convicted for the offence under Section 307, IPC and was sentenced to undergo rigorous imprisonment for a period of seven years and also with fine of Rs. 2500/- with default stipulation of six months' additional imprisonment. He was also convicted for the offence under Section 25 of Arms Act and was sentenced to undergo rigorous imprisonment for a period of one year and six months and also with fine of Rs. 500/- with default stipulation of one month's additional imprisonment.
(3.) All the sentences were directed to run concurrently.;