KHANJOO Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned Counsel for the appellant and learned Additional Government Advocate at some length on the point of bail in this pending appeal.

(2.) Appellant Khanjoo son of Sri Khilli alias Leela has preferred this appeal against judgment and order dated 26.09.2998 passed by Additional Sessions Judge/Fast Track Court No. 2 Hardoi in Sessions Trial No. 351 of 2006 convicting the appellant under Sec. / IPC and Sec. / IPC and sentencing him to the maximum term of life term with fine.

(3.) We have gone through the judgment of the learned trial Court as well as the statements of witnesses recorded during trial.