YUNUS Vs. STATE OF U. P.
LAWS(ALL)-2022-12-81
HIGH COURT OF ALLAHABAD
Decided on
December 12,2022
YUNUS
Appellant
VERSUS
STATE OF U. P.
Respondents
Referred Judgements :-
APPABHAI VS. STATE OF GUJARAT [REFERRED TO]DALIP SINGH VS. STATE OF PUNJAB [REFERRED TO]
RAMLAGAN SINGH VS. STATE OF BIHAR [REFERRED TO]
MALKHAN SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
NAMDEO DAULATA DHAYAGUDE VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF RAJASTHAN VS. KALKI [REFERRED TO]
MACHHI SINGH VS. STATE OF PUNJAB [REFERRED TO]
PURAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
BONKYA ALIAS BHARAT SHIVAJI MANE OTHERS VS. STATE OF MAHARASHTRA [REFERRED TO]
NATHUNIYADAV VS. STATE OF BIHAR [REFERRED TO]
BHAG SINGH GURMUKH SINGH VS. STATE OF PUNJAB [REFERRED TO]
MOHAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
DINESH KUMAR VS. STATE OF RAJASTHAN [REFERRED TO]
ANNA REDDY SAMBASIVA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
VISHNU VS. STATE OF RAJASTHAN [REFERRED TO]
JAYABALAN VS. U T OF PONDICHERRY [REFERRED TO]
BALRAJE ALIAS TRIMBAK VS. STATE OF MAHARASHTRA [REFERRED TO]
ABDUL SAYEED VS. STATE OF MADHYA PRADESH [REFERRED TO]
AMIT VS. STATE OF UTTAR PRADESH [REFERRED TO]
MANO DUTT VS. STATE OF U P [REFERRED TO]
GANGABHAVANI VS. RAYAPATI VENKAT REDDY [REFERRED TO]
SUDHAKAR @ SUDHARASAN VS. STATE [REFERRED TO]
GANAPATHI & ANR. VS. STATE OF TAMIL NADU [REFERRED TO]
MD. ROJALI ALI AND OTHERS VS. THE STATE OF ASSAM [REFERRED TO]
JUDGEMENT
RAMESH SINHA, J. -
(1.)The convict/appellant, Yunus was tried by the Additional Sessions Judge, Fast Tract Court No.1, District Hardoi in Sessions Trial No.189 of 2002: State vs. Yunus, arising out of Case Crime No.338 of 2001 for the offence under Ss. 307, 302 of Indian Penal Code, 1860 (in short "I.P.C.") and in Sessions Trial No.190 of 2002: State vs. Yunus arising out of Case Crime No.351 of 2001 for the offence under Sec. 3/25 Arms Act, which were registered at Police Station Shahbad, District Hardoi.
(2.)Vide judgment and order dtd. 1/2/2005 passed in Sessions Trial Nos. 189 of 2002 and 190 of 2002, the Additional Sessions Judge, Fast Track Court No.1, Hardoi convicted the appellant under Ss. 302, 307 I.P.C. and Sec. 25 Arms Act and sentenced him to undergo:-
"(a) Under Sec. 302 I.P.C. to undergo life imprisonment and to pay a fine of Rs.10,000.00, in default of payment of fine, to undergo additional imprisonment for two years.
(b) Under Sec. 307 I.P.C. to undergo seven years imprisonment and to pay a fine of Rs.4,000.00, in default of payment of fine, to undergo additional imprisonment for one year.
(c) Under Sec. 25 Arms Act to undergo one year rigorous imprisonment and to pay a fine of Rs.2,000.00, in default of payment of fine, to undergo six months additional imprisonment."
All the aforesaid sentences were directed to be run concurrently.
(3.)Feeling aggrieved by the aforesaid judgment and order dtd. 1/2/2005, convict/appellant has preferred the instant appeal before this Court.
(2.)Vide judgment and order dtd. 1/2/2005 passed in Sessions Trial Nos. 189 of 2002 and 190 of 2002, the Additional Sessions Judge, Fast Track Court No.1, Hardoi convicted the appellant under Ss. 302, 307 I.P.C. and Sec. 25 Arms Act and sentenced him to undergo:-
"(a) Under Sec. 302 I.P.C. to undergo life imprisonment and to pay a fine of Rs.10,000.00, in default of payment of fine, to undergo additional imprisonment for two years.
(b) Under Sec. 307 I.P.C. to undergo seven years imprisonment and to pay a fine of Rs.4,000.00, in default of payment of fine, to undergo additional imprisonment for one year.
(c) Under Sec. 25 Arms Act to undergo one year rigorous imprisonment and to pay a fine of Rs.2,000.00, in default of payment of fine, to undergo six months additional imprisonment."
All the aforesaid sentences were directed to be run concurrently.
(3.)Feeling aggrieved by the aforesaid judgment and order dtd. 1/2/2005, convict/appellant has preferred the instant appeal before this Court.
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