PAWAN SUT Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri. Pradeep Kumar Shukla, learned counsel for the appellant and Sri. Jugal Kishore, learned AGA for the State.

(2.) This criminal appeal has been filed by the appellant-Pawan Sut @ Ram Sukh Tiwari challenging the order of conviction and sentence dtd. 24/4/2003 passed by the Additional Sessions Judge/FTC III, Sultanpur in ST No. 37 of 2021 whereby the appellant has been convicted under Sec. 306 IPC and sentenced to undergo imprisonment of 8 years and a fine of Rs.5,000.00 and further 6 months in default of fine.

(3.) A number of legal and factual points have been raised by the appellant which shall be dealt with at appropriate stages in the body of the judgment.