KRISHNA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This appeal has been preferred against judgment and order dated 9-12-1978, passed by IIIrd Addl. Sessions Judge, Budaun, in S.T. No. 179 of 1978, by which the appellant has been convicted under S. 302 read with S. 34, I.P.C. and sentenced to undergo life imprisonment and has further been convicted under S. 307 read with S. 34, I.P.C. and sentenced to undergo rigorous imprisonment of five years and it has been directed that both the sentences shall run concurrently.

(2.) The accused-appellant is absconding.

(3.) We have heard Mr. Rajul Bhargava, learned amicus curiae for the appellant and Mr. A. K. Varma, learned A.G.A. and have gone through the record. The judgment is being delivered on merit.