MUSTAFA KHAN Vs. STATE OF U P

JUDGEMENT

(1.) The above appeal is preferred by the accused Mustafa Khan against the judgment dated 3.4.1982 convicting the appellant under Section 302, IPC and order dated 5.4.1982 sentencing him to undergo life imprisonment passed by the Sessions judge, Bulandshahr, in Sessions Trial No. 439 of 1981.

(2.) The appellant was charged under section 302, IPC for having committed the murder of one Taj Mohammad on 18.3.1981, at about 1 P.M., in a room on the upper storey of the Mosque of Nanhu Khan situate in Gulaothi Town. District Bulandshahr.

(3.) The appeal had been forwarded by the appellant from Jail. Shri Sanjeev Ratan who was appointed Amicus Curiae has argued the case with ability on behalf of the appellant. Sri A.K. Dwivedi, AddI. Government Advocate has been heard for the State and after perusing the entire record on 5.3.199 1, the appeal was dismissed. We now proceed to give the reasons therefore.