PARMAL SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned counsel for the respondent State and perused the record.

(2.) The present appeal has been preferred against the judgment and order dtd. 22/4/1998 passed by learned Sessions Judge, Lakhimpur Kheri, in Session Trial No. 224/1991, arising out of case crime No. 97/1990, under Sec. 304 Part-II I.P.C. registered at Police Station Haiderabad, District Kheri, convicting and sentencing the appellant under sec. 304 Part- II I.P.C. to undergo 5 years of R.I.

(3.) Learned counsel at the outset submits that he is not challenging the impugned judgment and order of conviction and he is confining his submission only with respect to the order of sentence.