PRAKASH PASI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This criminal appeal has been preferred by the sole appellant/convict Prakash Pasi against the judgment and order dtd. 14/8/2008 passed by Additional Sessions Judge, Court No. 6, Raebareli in Sessions Trial No. 276 of 2006, Crime No. 78 of 2006, under Sec. 302 of the Indian Penal Code 1860 (in short "I.P.C."), Police Station Badokhar, District Raebareli, convicting the appellant with life imprisonment coupled with a fine of Rs.2000.00.

(2.) The facts necessary for disposal of this appeal in short are:-

(3.) After investigation charge sheet was submitted in the Court against the appellant/convict under Sec. 302 IPC. The concerned Magistrate after taking cognizance on the charge sheet committed the case to the Court of Sessions, for trial.