BADAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Raja Ram, Amicus Curiae on behalf of the appellant and Sri Narendra Kumar Singh Yadav, learned Additional Government Advocate on behalf of the State-respondent.

(2.) This criminal appeal is directed against the judgement and order passed by the Special Judge, Gorakhpur dated 24th May, 1994 in Sessions Trial No. 347 of 1992 being Crime No. 369 of 1992, Police Station Khorawar, Sub-District Sadar Purvi, District Gorakhpur.

(3.) Under the said judgement and order of the Sessions Judge, the appellant Badan has been convicted of an offence under Section 302 of the Indian Penal Code and has been sentenced to undergo life imprisonment.