RANVIR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Ms. Tanisha Jahangir Monir, learned counsel for the appellant, and Ms. Archana Singh, learned AGA for the State.

(2.) This capital criminal case (appeal) has been preferred by the appellant Ranvir Singh against the judgment and order dated 20/21/7/2016 passed by Additional Sessions Judge, court no.4 Bulandshahr in S.T. No.33 of 2009 (State vs. Ranvir Singh and another) under Sec. 302/34 and 302/120 B IPC, P.S. Aurangabad, District Bulandshahr whereby the appellant has been convicted U/s 302 IPC and sentenced to penalty of death with a fine of Rs.1.00 lac and in default of payment of fine rigorous imprisonment of 2 years. The appellant has also been convicted in S.T. No. 35 of 2009 under Sec. 25 of the Arms Act and sentenced to undergo three years rigorous imprisonment with a fine of Rs.50,000.00 and in default of payment of the fine, he has been directed to undergo further rigorous imprisonment of one year.

(3.) The Additional Sessions Judge has also made a reference to this Court under Sec. 366 Cr.P.C. registered as reference no.7 of 2016. The appeal and the reference have been heard together and are being disposed of by this common judgment. NARRATION OF FACTS