MOHD. ASLAM Vs. STATE OF U. P.

JUDGEMENT

(1.) This criminal appeal has been preferred by the sole appellant/convict Mohammad Aslam against the judgment and order dtd. 30/1/2004 passed by Additional District and Sessions Judge, Fast Track Court No. 5, District Hardoi in Sessions Trial No. 241 of 2002, Crime No. 318 of 2001 under Sec. 302 of the Penal Code, 1860, 1861 (in short IPC), Police Station Mallawan District Hardoi, whereby the appellant has been held guilty under Sec. 302 of I.P.C. and sentenced with life imprisonment coupled with a fine of Rs.10,000.00 and in default of payment of fine further imprisonment of two years.

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

(3.) Heard Mr. R.B.S. Rathour, Advocate Amicus Curiae for the convict/appellant and Mr. Umesh Chandra Verma, learned Additional Government Advocate (in short A.G.A.) for the State.