RAM PRAKASH Vs. STATE OF U.P.

JUDGEMENT

(1.) This appeal has been preferred by appellant, Ram Prakash against the judgment and order dtd. 11/9/1984 passed by the Special Judge (E.C. Act)/Additional Sessions Judge, Farrukhabad in Sessions Trial No. 169 of 1982 (State vs. Ram Prakash) under Sec. 302 I.P.C., Police Station- Gursahaiganj, District- Farrukhabad, whereby the accused-appellant has been convicted and sentenced to undergo imprisonment for life under Sec. 302 I.P.C.

(2.) We have heard Mr. Raj Kumar Sharma, learned Amicus Curiae on behalf of the appellant and Mr. Arun Kumar Singh, learned A.G.A. for the State and also perused the entire materials available on record.

(3.) Initially hearing in the matter was concluded on 2/11/2022 and 10/11/2022 was fixed for delivery of judgment. While preparing the judgment it was noticed that the Session Court after convicting the accused-appellant has sentenced him to life imprisonment for the offence punishable under Sec. 302 I.P.C. without passing any order on the aspect relating to fine.