DEEN DAYAL TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the material placed before us.

(2.) The present Criminal Appeals arise out of the impugned Judgment and final Order dtd. 9/5/2022 passed by the High Court of Judicature at Allahabad (Lucknow Bench) in Capital Case No. 01 of 2014 and Criminal Appeal No. 1776 of 2016, whereby the High Court confirmed the conviction and the sentence of death imposed upon the Appellant by the learned Additional District and Sessions Judge, Court No.5, Faizabad, in Sessions Trial No. 24 of 2013 (arising out of Case Crime No. 748 of 2011, under Sec. 302 of the Indian Penal Code, 1860).

(3.) The relevant facts are summarized hereunder: