ABID Vs. STATE OF U.P.

JUDGEMENT

(1.) Present appeal has been filed by accused appellantAbid under Section 374 (2) Cr.P.C. against the judgement and order dated 30.4.1993 passed by IXth Additional District and Sessions Judge, Pilibhit in S.T. No. 106 of 1991 (State Vs. Abid) under Section 302 I.P.C., whereby learned Additional Sessions Judge, Pilibhit has convicted accused appellant Abid and sentenced him thereunder to imprisonment for life.

(2.) Sri Jitendra Kumar, Advocate, amicus Curiae appointed by Court vide order dated 12.8.2014 appeared for accused appellant and Sri B.A. Khan, learned A.G.A. appeared for State respondent.

(3.) We have heard the arguments of the parties and perused the records.