RAJ KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) The matter is taken up through video conferencing.

(2.) Heard Shri Bhanu Dutt Dwivedi, learned counsel for the appellant and Shri Jayant Singh Tomar, learned A.G.A.

(3.) The present appeal has been preferred against the judgment and order dtd. 17/2/2004 passed by Additional Sessions Judge (F.T.C.-5), Lucknow in Sessions Trial No. 54 of 1998 (State Vs. Raj Kumar Singh) arising out of case crime No. 21/1988, P.S. Hasanganj, District Lucknow whereby the appellant has been convicted and sentenced for seven years rigorous imprisonment under Sec. 307 I.P.C. with a fine of Rs.7000.00, in default of payment of fine three months additional rigorous imprisonment.