LAL DEV PARSAD Vs. STATE

JUDGEMENT

(1.) With consent of learned counsel for the parties, while admitting the appeal on 2nd March 2010, it was directed that the appeal would be listed for hearing today in the category of 'After Notice Miscellaneous Matters'.

(2.) Accordingly, the appeal has been heard for final disposal today.

(3.) Believing the testimony of Smt.Sunita PW-2, the learned Trial Judge has convicted the appellant for the offence of having sodomised Baby 'S' as also for having murdered Baby 'S'.