SATENDRA ALIAS BHURA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Ms. Rashmi Srivastava Amicus Curiae and Ms. Kumari Meena, the learned AGA.

(2.) The appellant Satendra @ Bhura son of Mahendra Singh has been held guilty under Section 302 IPC for committing murder of Padam Singh and has been convicted and sentenced to undergo rigorous imprisonment for life and a fine of Rs.1000/-, in default of payment of which he is liable to undergo further rigorous imprisonment for six months.

(3.) The aforesaid judgment and order of conviction of the appellant dated 9.1.1996 passed by the Additional Sessions Judge, Muzaffarnagar in Sessions Trial No.423 of 1993 State Vs. Satendra @ Bhura is under challenge in this appeal preferred by the appellant under Section 372(2) Cr.P.C.