DEVENDRA SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dtd. 8/1/2019 passed by the Division Bench of the Allahabad High Court in Criminal Appeal No. 302 of 1987 wherein the Division Bench dismissed the Criminal Appeal preferred by the appellant-Devendra Singh and upheld the order of conviction under Sec. 302 of the Indian Penal Code, 1860 ("IPC" for short) and sentence of life imprisonment dtd. 17/1/1987 as recorded by the learned Sessions Judge, Bijnor (hereinafter referred to as "the trial court") in S.T. No. 166 of 1986.

(3.) Shorn of details, the facts leading to the present appeal are as under:-