(1.) Heard Sri P.K. Singh, learned counsel for the appellant, Sri Vikas Goswami, learned AGA for the State and perused the record.
(2.) This appeal has been preferred against the impunged judgment and order dtd. 11/3/2010 passed by Special Judge (SC/ST Act), Kanpur Nagar, in Sessions Trial No.1210 of 2006 (State Vs. Maya Verma and another) arising out of Case Crime No.226 of 2006, under Ss. 302, 506 IPC and Sec. 3(2)(v) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 (for short 'SC/ST Act'), Police Station Barra, District Kanpur Nagar by which the appellant has been convicted and sentenced for life imprisonment under Sec. 302 IPC alongwith fine of Rs.1,00,000.00 and in default of payment of fine to undergo rigorous imprisonment for one year and further to undergo rigorous imprisonment for one year under Sec. 506 IPC.
(3.) By the same judgment co-accused Maya Verma was also convicted and sentenced similarly but during her incarceration, she was granted remission by the State Government and was set free. On account of that, the Division Bench disposed of her appeal i.e. Criminal Appeal No.2318 of 2010 (Smt. Maya Verma Vs. State of UP) on 23/3/2023.
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