SHRI RAM SINGH Vs. STATE

JUDGEMENT

(1.) This criminal appeal has been preferred by the appellant - Shri Ram Singh against the judgement and order dtd. 30/9/1982 passed by Session Judge, Ballia in Session Trial No.37 of 1982 (State Vs. Shri Ram Singh and another) under Sec. 302/201 IPC, Police Station Garwar, District Ballia convicting and sentencing the appellant for the offence under Sec. 201 IPC to undergo 4 years rigorous imprisonment.

(2.) Heard Sri R.K. Kanaujiya, learned counsel for the appellant as well as learned A.G.A. for the State and perused the record.

(3.) A pertinent question involved in this appeal is as to if the original record of the trial court is not available before the Appellate Court, what legal consequence would ensue.