NAND LAL YADAV Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the appellant and the learned A.G.A. for the State.

(2.) THIS criminal appeal has been filed under Section 374(2) Cr.P.C. against the judgment and order dated 20.05.2014 passed by the learned Additional Sessions Judge, Court No. 2, Faizabad in S.T. No. 259 of 2011 Case Crime No. 227 of 2011 whereby the accused appellant has been convicted under Sections 304(1) read with Section 34, Section 308 read with Section 34 and Section 323 read with Section 34 of I.P.C. and punished by 10 years rigorous imprisonment and fine of Rs.10,000/ -, under Section 304(1) by rigorous imprisonment of 3 years in default six months additional rigorous imprisonment under Section 308 read with Section 34 six months R.I. and fine of Rs. 5,000/ - under Section 323 read with Section 34 one month additional imprisonment. The appellant has been acquitted for the offences under Section 504 and 506.

(3.) IT is submitted by the learned counsel for the appellant that the learned Trial Court has not properly appreciated the evidence and material available on the record and the impugned judgment contains manifest errors of law and as such not maintainable in the eyes of law. It is also submitted by the learned counsel for the appellant that during trial appellant was on bail and he has not misused the liberty of bail.