STATE OF U P Vs. RAJA ALIAS LALIL

JUDGEMENT

(1.) Heard.

(2.) Challenge by the State of Uttar Pradesh in these appeals is to the judgment of a Division Bench of the Allahabad High Court directing acquittal of the respondent Raja alias Jalil (hereinafter referred to as the accused). Learned Sessions Judge, Barabanki had found the accused guilty of offence punishable under Sections 302, 376/511 Indian Penal Code, 1860 (in short IPC) and imposed death sentence and three years respectively.

(3.) The accused filed appeal from jail and a represented appeal through counsel. A reference was made to the High Court under Section 366 of Code of Criminal Procedure 1973 (in short CrPC) for confirmation of death sentence. The High Court disposed of all the three matters by the impugned judgment. The allegation against the accused was that he had taken a girl of about 11 years of age namely Kumari Reema, tried to commit rape on her and killed her.