STATE OF U P Vs. ASRAR KHAN

JUDGEMENT

(1.) We have heard Ms. Usha Kiran, learned A.G.A. for the appellant-State, and Sri Apul Mishra, appointed as Amicus Curiae to argue the case as counsel of his choice appointed by the respondent-accused are not appearing. Perused the record.

(2.) Government appeals no.743 of 1982 has been filed for the relief to set aside the acquittal of accused-respondent for the offence under section 302 I.P.C. and sentence him in accordance with law and government appeal no. 635 of 1982 has been filed for the relief to suitably enhance the sentence awarded to accused-respondent whereas the criminal appeal has been filed by the appellant-Asrar to set aside the judgment and order dated 19.12.1981 by which he has been convicted and sentenced.

(3.) Since all the connected appeals arise out from the same judgment dated 19.12.1981 passed by the Sessions court in S.T. No. 82 1981, they are entwined by same facts and law, hence are being heard together and decided by this judgment.