SUNIL KUMAR PANDEY Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Shri Sanjay Pathak, learned counsel for the appellant and learned AGA for the State.

(2.) As per order sheet dtd. 22/1/2021, Shri Ulljhan Singh Bind, learned counsel for the private respondent has absented himself. Today when the hearing was started once again he has absented himself.

(3.) This appeal has arisen from the judgment and order dtd. 15/3/2012 passed by learned Additional Session Judge, Court No.1, Sidharth Nagar in Session Trial No.111 of 2010, titled State v. Sunil Kumar Pandey alias Sonu has been convicted for the offence under Sec. 302 I.P.C. and awarded the sentence of Life Imprisonment and a fine of Rs.20,000.00 (in default of payment of fine to further undergo 20 months Additional Imprisonment) and also under Sec. 323 I.P.C. and awarded the sentence/fine of Rs.500.00 (in default of payment of fine to further undergo 1 month Additional Imprisonment), Police Station Etwa, District Sidharth Nagar.