ANEES Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) We have heard the learned counsel appearing for the appellant - accused and the learned counsel appearing for the State of Uttar Pradesh at length today.

(2.) This is a case where both the Courts concurrently convicted the accused- appellant herein under Sec. 302 of the Indian Penal Code and sentenced him for life imprisonment. The appellant is the sole accused in this case.

(3.) According to the prosecution, the appellant - accused has stabbed on the chest of the deceased with scissors. P.W. 1, who is the brother of the deceased, has seen the incident. The prosecution in support of the allegations examined P.W.2 and P.W.3, who later on did not support the story of the prosecution and were declared hostile.