CHHUNNA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Rahul Kumar Singh, learned counsel for the appellant and Sri Roopak Chaubey, learned A.G.A. for the State-respondent and perused the material on record.

(2.) The appellant has preferred the present criminal appeal aggrieved by the judgment and orders dtd. 12/3/1996 and 13/3/1996, passed by the District and Sessions Judge, Kanpur Dehat in Sessions Trial No.173 of 1995 "State vs. Chhunna and others" Police Station Sheorajpur, District Kanpur Dehat, convicting and sentencing the appellant to undergo life imprisonment under Sec. 302 of IPC with a fine of Rs.3,000.00, in default thereof, to undergo one year rigorous additional imprisonment.

(3.) The prosecution case is as follows: