BABLU PASI Vs. STATE
LAWS(ALL)-2015-7-31
HIGH COURT OF ALLAHABAD
Decided on
July 16,2015
Bablu Pasi
Appellant
VERSUS
STATE
Respondents
Referred Judgements :-
BHAGWAN SINGH VS. STATE OF HARYANA [REFERRED TO]RABINDRA KUMAR DEY VS. STATE OF ORISSA [REFERRED TO]
SYAD AKBAR VS. STATE OF KARNATAKA [REFERRED TO]
KHUJJIALIASSURENDRA TIWARI VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAMESH PRASAD MISRA [REFERRED TO]
PADAM SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAMA VS. STATE OF RAJASTHAN [REFERRED TO]
BALU SONBA SHINDE VS. STATE OF MAHARASHTRA [REFERRED TO]
RADHA MOHAN SINGH ALIAS LAL SAHEB VS. STATE OF U P [REFERRED TO]
GAGAN KANOJIA VS. STATE OF PUNJAB [REFERRED TO]
SARVESH NARAIN SHUKLA VS. DAROGA SINGH [REFERRED TO]
SUBBU SINGH VS. STATE [REFERRED TO]
C MUNIAPPAN VS. STATE OF TAMIL NADU [REFERRED TO]
HIMANSHU ALIAS CHINTU VS. STATE OF NCT OF DELHI [REFERRED TO]
RAMESH HARIJAN VS. STATE OF UP [REFERRED TO]
MAJJAL VS. STATE OF HARYANA [REFERRED TO]
KAMLESH PRABHUDAS TANNA VS. STATE OF GUJARAT [REFERRED TO]
JUDGEMENT
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(1.)Heard learned Sri Atul Kumar Sahi, Amicus Curiae and learned AGA for the State of U.P. and perused the material available on record.
(2.)This Jail Appeal has been preferred on behalf of accused Bablu Pasi against judgement and order dated 11.12.2006 passed in S.T. Case No. 382 of 1999, under Sections 394, 302 IPC in Case Crime No. 879 of 1998, P.S. Naini, District- Allahabad whereby accused Bablu has been convicted for the offence under Section 302 IPC and has been sentenced to imprisonment for life and, a fine of Rs. 10,000/-, in default of payment of fine, he shall undergo rigorous imprisonment (R.I.) for six months and for the offence under Section 394 IPC, he has been awarded R.I. for 10 years and a fine of Rs. 5000/-, in default of payment of fine, he has been awarded R.I. for three months.
(3.)Accused- Chhotey Lal has died during the course of trial and the case was abated against him vide order dated 10.9.2002 passed by learned trial court. Thus, the trial of accused Bablu proceeded in accordance with law.
(2.)This Jail Appeal has been preferred on behalf of accused Bablu Pasi against judgement and order dated 11.12.2006 passed in S.T. Case No. 382 of 1999, under Sections 394, 302 IPC in Case Crime No. 879 of 1998, P.S. Naini, District- Allahabad whereby accused Bablu has been convicted for the offence under Section 302 IPC and has been sentenced to imprisonment for life and, a fine of Rs. 10,000/-, in default of payment of fine, he shall undergo rigorous imprisonment (R.I.) for six months and for the offence under Section 394 IPC, he has been awarded R.I. for 10 years and a fine of Rs. 5000/-, in default of payment of fine, he has been awarded R.I. for three months.
(3.)Accused- Chhotey Lal has died during the course of trial and the case was abated against him vide order dated 10.9.2002 passed by learned trial court. Thus, the trial of accused Bablu proceeded in accordance with law.
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