RAMPAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Accused-appellant Rampal has filed this present appeal under Section 374 Cr.P.C. against judgement and order dated 30.09.1991 passed by Additional Session Judge, Hamirpur in S.T. No. 43 of 1990, State Vs. Rampal, under Section 302 I.P.C. and Crime No. 184 of 1989, P.S. Muskara, District Hamirpur; whereby learned Additional Session Judge has convicted accused-appellant Rampal for offence punishable under Section 302 I.P.C. and sentenced him thereunder to imprisonment for life.

(2.) Sri Lal Vijay Singh, appeared on behalf of accused-appellant and Sri N.K.S. Yadav, learned A.G.A. appeared for respondent-State.

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