SITA RAM Vs. STATE

JUDGEMENT

(1.) The instant appeal is preferred against the judgment and order dated 25.2.2002 passed by Additional Sessions Judge, Fast Track Court No. 1, Fatehpur in Session Trial No. 589 of 1997-State v. Sitaram arising out of Case Crime No. 123 of 1997.

(2.) The Appellant has been convicted and sentenced under Section 304 I.P.C. for life imprisonment and fine of Rs. 4,000/-. In default of payment of fine, one year imprisonment and also under Section 324 I.P.C. 2 years R.I. The trial had proceeded under Sections 304, 308 I.P.C. but the conviction was converted under Section 324 I.P.C. instead of Section 308 I.P.C.

(3.) The Appellant is in jail since last 13 years. He had no counsel to defend himself and, therefore, Sri Amit Kumar Srivastava Advocate was appointed as Amicus Curiae in the instant appeal to argue the case.