VIJAI PAL SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) This appeal has been preferred by the appellant - Vijai Pal Singh, son of Sri Babu Singh against the judgment and order of conviction dated 10.03.1986, passed by the Sessions Judge, Etawah in Sessions Trial No. 255 of 1984 (State vs Vijai Pal Singh), arising out of Case Crime No. 45 of 1984, under Sections - 302, 307, 324 and 309 I.P.C., Police Station - Barhpura, District - Etawah, whereby the appellant was convicted under the aforesaid sections and was sentenced to life imprisonment under Section - 302 I.P.C.; three years' rigorous imprisonment under Section - 324 I.P.C.; and one year rigorous imprisonment under Section - 309 I.P.C.

(2.) All these sentences were directed to run concurrently.

(3.) In the same trial, accused was found not guilty under Section - 307 I.P.C. and was acquitted of the charge.