RAM NARESH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave was granted while reserving the judgment.

(3.) The correctness of the judgment and order of the trial court convicting and sentencing the appellant for life imprisonment for an offence under Sec. 302 read with 34 of the Indian Penal Code ("IPC" for short) and that of the High Court affirming the same is the subject-matter of examination in this appeal.