SANJAY Vs. STATE OF UP

JUDGEMENT

(1.) THIS appeal, preferred under section 374 of Code of Criminal Procedure, 1973, (for short Cr.P.C), is directed against the judgment and order dated 10.03.1998 passed by First Additional Sessions Judge Dehradun, in Sessions Trial No. 56 of 1993, whereby appellant Sanjay has been convicted under section 302 Indian Penal Code 1860 (for short I. P.C) and sentenced to imprisonment for life and also directed to pay fine of Rs. 5,000/-, in default of payment of which he is further directed to undergo rigorous imprisonment for a period of six months.

(2.) HEARD learned counsel for the parties and perused the lower court record.

(3.) BEFORE further discussion this court thinks it just and proper to mention the ante mortem injuries recorded by PW2 Dr. Rakesh Shamsheri, at the time Post Mortem Examination, on the dead body of Narayan Singh. The same are being reproduced from autopsy report (Ex A-2) as under :-