VIMAL KUMAR MAURYA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Rajiv Lochan Shukla, learned counsel for the appellant and Sri Amit Sinha, learned A.G.A. for the State.

(2.) The Court of Additional Sessions Judge, Court No.4, Jaunpur convicted the appellant Vimal Kumar Maurya under Sec. 326-A IPC in Sessions Trial No.507 of 2013 arising out of Crime No.846 of 2013, Police Station Badlapur, District Jaunpur and sentenced him for life imprisonment and fine of Rs.1.00 lakh with default sentence vide judgment and order dtd. 22/9/2014, feeling aggrieved of which the present criminal appeal has been filed.

(3.) The prosecution case, in brief, is as under.