AJAI KUMAR CHAUHAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order passed by the Division Bench of the High Court of Judicature at Allahabad dtd. 3/5/2018 in Criminal Appeal No.1914 of 1986, thereby dismissing the appeal filed by the appellant, which in turn challenged the judgment and order passed by the VIth Additional Sessions Judge, Mainpuri dtd. 30/6/1986 in Sessions Trial No.390 of 1985, thereby convicting the appellant for offence under Sec. 302 of the Indian Penal Code (for short, 'IPC') and sentencing him to suffer rigorous imprisonment for life along with a fine of Rs.5,000.00.

(3.) The case of the prosecution, shorn of details, is as under: