RAKESH TIWARI,J. - (1.) HEARD Sri Apul Misra, learned counsel for the appellant, Sri K.N. Bajpai, learned AGA and perused the record. Tilak Ram appellant has filed this criminal appeal challenging the validity and correctness of the judgment and order dated 30.7.2007 passed by the Additional Sessions Judge, Court No.2, Meerut in S.T. No. 15 of 1985, State Versus Tilak Ram whereby the appellant was convicted and sentenced to imprisonment for life under Section 302 IPC with a fine of Rs. 10,000/- and in default of payment of fine further ordered to undergo SI for one year and 7 years' RI with a fine of Rs. 10,000/- under Section 307 IPC and in default of payment of fine further ordered to undergo SI for one year. All the sentences were ordered to run concurrently.
(2.) THE appeal has been filed on the ground that the conviction against the appellant is against the weight of evidence on record and that the sentence awarded to him is too severe. This appeal had come up for hearing on earlier occasion and the matter was remanded to the Trial Court for taking additional evidence regarding Section 84 of the IPC. It is after the judgment rendered by the Trial Court after remand that has been challenged in this appeal now. Accused appellant Tilam Ram son of Shadi Ram resident of village Atta, PS Babu Garh, District Ghaziabad at the relevant time was working as Police Constable No.862 in Police Station Badaut, District Meerut.
(3.) THE case was committed to the Court of Sessions by the Magistrate vide his order dated 3.1.1985;