RAM SHANKER Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Jitendra Kumar Mishra learned counsel for the appellants and Sri Roopak Chaubey learned A.G.A. for the State-respondents.

(2.) This appeal is directed against the judgment and order dtd. 15/4/2009 passed by the Sessions Judge, Kannauj in Sessions Trial no.332 of 2002 arising out of Case Crime no.528 of 1990 under Sec. 302 I.P.C. Police Station and District Kannauj, whereby the accused Ram Shanker and Munni Devi have been convicted for life and fine of Rs.5000.00 each. The default punishment is three months additional rigorous imprisonment.

(3.) At the outset, it may be noted that the present appeal has been filed by both the accused persons namely Ram Shanker and Munni Devi. The appellant Munni Devi had died during the pendency of the appeal and this appeal has been abated on her behalf vide order dtd. 16/12/2021. The appreciation of evidence, therefore, has to be made by us only with regard to the appellant Ram Shanker.