NANKAUNOO Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of the judgment dated 16.05.2013 passed by the High Court of Judicature at Allahabad, Lucknow Bench in Criminal Appeal No.775 of 1981, whereby the High Court affirmed the conviction of the appellant-accused under Section 302 IPC and also sentence of imprisonment for life imposed on him.

(3.) Briefly stated case of the prosecution is as under:-