YOGENDRA YADAV Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for the appellant as well as learned counsel for the State. This appeal has been filed by the appellant questioning the judgment dtd. 14/3/2019 passed by the Division Bench of the High Court in Criminal Appeal No. 997 of 1985, by which the criminal appeal was dismissed and the conviction of the appellant was affirmed under Ss. 302 and 323/34 IPC.

(3.) Learned counsel for the appellant submitted that the appellant was juvenile on the date of incident. This Court passed the following order on 24/8/2020: "Delay condoned.