KHOOB LAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dtd. 23/1/2020 passed by the High Court of Judicature at Allahabad, Lucknow Bench in CRLMA No. 141177/2019 preferred by the present appellant in Criminal Appeal No.2461 of 2008.

(3.) The appellant alongwith his co-accused was found guilty of having committed offence punishable under Ss. 302 read with 34 IPC by the Additional Sessions Judge, FTC-05, Lakheempur Khiri, U.P and was sentenced to suffer imprisonment for life.