STATE OF U P Vs. MUTAHIR MIAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Challenge in this appeal is to the judgment of a Division Bench of the Allahabad High Court directing acquittal of the respondent who faced trial for alleged commission of offence punishable under Section 302 of the Indian Penal Code, 1860 (in short 'the Act'). The learned Sessions Judge, Rampur in S. T. No. 30 of 1980 found him guilty and convicted him for offence punishable under Section 302 IPC and sentenced him to suffer imprisonment for life.

(3.) In appeal, the High Court found certain vital discrepancies in the prosecution version and directed acquittal.