BALRAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Ms. Ninnie Shrivastava, learned amicus curiae for the appellant, Sri Vishwash Shukla, learned A.G.A. for the State and have perused the entire record available before us.

(2.) After being convicted and sentenced in Sessions Trial No.183/2012 arising out of Crime No.61/2012, under Section 302 Indian Penal Code (hereinafter referred to as "I.P.C."), Police Station Tarabganj, District Gonda by the learned Additional District and Sessions Judge, Court No.2, Gonda vide judgment and order dated 22.01.2015, the sole accused/appellant has filed the instant criminal appeal.

(3.) By the impugned judgment and order, the learned trial court convicted and sentenced the appellant to undergo imprisonment for life and a fine of Rs.10,000/- for the offence under Section 302 I.P.C. and in default of payment thereof, the appellant was directed to undergo three months' additional imprisonment.