LAWS(ALL)-1991-4-19

SAFI MOHD HUSAIN Vs. STATE OF UTTAR PRADESH

Decided On April 16, 1991
SAFI MOHD.HUSAIN Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) This appeal has been filed by Safi Mohd. Husain against his conviction u/ S. 302/201, IPC passed by the Sessions Judge, Saharanpur, on 30-7-1983 in Sessions Trial No. 395 of 1982.

(2.) The charge against the appellant was that on 10-7-1982 the appellant committed the murder of Km. Santosh Kala about seven years aged and, therefore, committed the offence punishable u/ S. 302, IPC and further that he concealed the body of the deceased in bushes with the intention of screening himself from legal punishment and, therefore, he was charged u/ S. 302/201, IPC Aggrieved by the conviction and sentence the appellant has filed the aforesaid appeal from Jail.

(3.) Sri H. K. Sharma, Advocate, has been appointed as amicus curiae by this Court who has argued the case on behalf of the appellant ably. Sri Jagdish Tewari, learned A.G.A. has appeared on behalf of the State. The entire record has been examined.