Anil Kumar Srivastava, J. - (1.) Heard Shri Ashok Kumar Singh, learned counsel for the appellant and learned A.G.A. and perused the record.
(2.) This appeal has been preferred against the judgment and order dated 26.8.2009 passed by learned Additional Sessions Judge(FTC-1), Lakhimpur Kheri in Sessions Trial No.572/2007, State vs. Surendrapal Verma, arising out of case crime no. 325 of 2007, under Section 307, 506 IPC and 7 Criminal Law Amendment Act, P.S. Fardhan, District Lakhimpur Kheri and Session Trial No. 571/2007 State Vs. Surendrapal Verma arising out of case crime no. 328 of 2007 under Section 3/25 Arms Act. Police Station Fardhan, District Lakhimpur Kheri .
(3.) Learned trial court has convicted the accused appellant under section 307 IPC and sentenced him to ten years' rigorous imprisonment and fine of Rs. 5000/- with default stipulation of six months' rigorous imprisonment, under section 506 (2) IPC one year's rigorous imprisonment and fine of Rs.1000/- with default stipulation of three months' rigorous imprisonment and under section 3/25 (1-Kha) (Aa), Arms Act, two years' rigorous imprisonment and fine of Rs. 1000/- with default stipulation of six months' rigorous imprisonment. All the sentences were directed to run concurrently.;