- (1.) I.A.No. 4273 of 2016 Heard learned counsel for the appellant and learned A.P.P. for the State.
(2.) The appellant, who stands convicted for the offence under Section 307 of Indian Penal Code has been sentenced to undergo 10 years of Rigorous Imprisonment along with fine of Rs. 10,000/-, in default whereof to undergo Simple Imprisonment for further 2 months. He has been further sentenced to undergo imprisonment of 3 years along with fine of Rs. 1,000/- for the offence under Sections 25(1-B)a of Arms Act. He has further been sentenced to undergo imprisonment for a period of 3 years along with fine of Rs. 2,000/- for the offence under Section 17 of C.L.A Act, in default of aforesaid two payment of fines, he has further sentenced to under imprisonment for 2 months. All sentences shall run concurrently.
(3.) Appellant faced trial for the offence punishable under Sections 148, 353/149/307/149, 414/149 of Indian Penal Code read with Sections 25(1-B)a/26/27/35 of Arms Act and 27 of C.L.A. Act.;