KANTI LAL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri V.P. Srivastava, learned Senior Advocate assisted by Sri Anshul Tiwari, learned Advocate for the appellant and learned A.G.A. for the State.

(2.) At the outset, it is submitted that the accused-appellant is in jail. This appeal challenges the judgment and conviction dated 11.2.2011 passed by the Additional Sessions Judge, Court No.5, Varanasi in Sessions Trial No. 546 of 2009 convicting appellant under Sections 302 of Indian Penal Code,1860 (hereinafter referred to as 'I.P.Code') for life imprisonment with fine of Rs.10,000/- and in default of payment of fine, to undergo further six months imprisonment.

(3.) Information came to be lodged on 14.7.2009 which was converted into investigative F.I.R. which was propelled by the father of the deceased. The accused is the husband of the deceased.