LAWS(ALL)-2014-9-95

MAHENDRA Vs. STATE

Decided On September 25, 2014
MAHENDRA Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Heard Shri Ashish Mishra, Advocate on behalf of appellant and Shri N. K. Singh Yadav, learned A.G.A. on behalf of State-respondents.

(2.) This Criminal Appeal under Section 374 (2) Cr. P. C. is directed against the judgment and order dated 13.7.1993 passed by the IVth Additional District & Sessions Judge, Aligarh in Sessions Trial No.36 of 1993. Under the judgment and order in appeal, the appellant Mahendra s/o Gyasi Ram has been convicted of an offence under Section 302 IPC and has been sentenced to undergo Rigorous Imprisonment for life with fine of Rs.10,000/-(rupess ten thousand). In default of payment of fine the appellant is required to undergo further Rigorous Imprisonment for a period of three (3) years.

(3.) The case of the prosecution as disclosed from the records is as follows :