LALO Vs. STATE OF U.P.

JUDGEMENT

(1.) By the judgment impugned dated 5th January, 2017 learned Sessions Judge, Mirzapur recorded conviction of the accused-appellant Lalo @ Dinesh Kumar Shukla, S/o Hriday Narain Shukla for an offence punishable under Section 302 Indian Penal Code and awarded sentence to undergo life term imprisonment.

(2.) An application is preferred through e-mail on behalf of the applicant above named to suspend execution of the sentence awarded by the trial court on the count that he is suffering from serious ailment.

(3.) It is also brought to our notice that earlier too vide order dated 31st January, 2020 interim bail was awarded to him by a co-ordinate Bench of this Court.