JASWANT SINGH @ TRILOK SINGH @ TOKA Vs. THE STATE

JUDGEMENT

(1.) This criminal appeal, preferred under Sec. 374(2) of the Code of Criminal Procedure, 1973 (for brevity hereinafter Cr.P.C), is directed against the judgment and order dated 15th June, 1984, passed in Sessions Trial No. 27 of 1983, by learned II Additional Sessions Judge, Nainital, whereby Appellant Jaswant Singh @ Trilok Singh @ Toka has been convicted under Sec. 307 of the Indian Penal Code, 1860 (for brevity hereinafter I.P.C.) and sentenced to undergo rigorous imprisonment for a period of five years.

(2.) This appeal was originally filed before the Allahabad High Court in the year 1984, from where it has been received by transfer to this Court under Sec. 35 of the U.P. Reorganization Act, 2000, for its disposal.

(3.) Heard learned Counsel for the parties and perused the entire record.