PRAMOD KUMAR MISHRA Vs. STATE OF U.P

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises from the final judgment and order dtd. 19/4/2019 passed by the High Court of Judicature at Allahabad in Criminal Appeal No. 679 of 1987, which confirmed the judgment and order dtd. 3/3/1987 passed by IInd Addl. District and Sessions Judge Varanasi (hereinafter "Trial Court") vide which the present appellant, Pramod Kumar Mishra was convicted under Sec. 307 of the Indian Penal Code (hereinafter "IPC") and sentenced him to undergo 5 years rigorous imprisonment. Co-accused Jawahar and Suresh were acquitted by the Trial Court.

(3.) This Court vide order dtd. 10/2/2023, had issued notice, limited to the question of sentence awarded to the appellant. Therefore, the question which arises before this Court is whether the sentence imposed by the Trial Court and as upheld by the High Court is just and proper