MUNNA LAL Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned A.G.A. for the State and perused the lower court record.

(2.) Under challenge in this appeal is the judgment and order dated 28.8.1998 passed by the learned Additional Sessions Judge/Special Judge Dacoity Affected Area, Lalitpur in Sessions Trial No. 132 of 1995 arising out of Case Crime No. 18 of 1995, Police Station Palli, District Lalitpur whereby appellant Munna Lal was convicted for the offence under Section 498-A I.P.C. and was sentenced with rigorous imprisonment for a period of three years and was also convicted for the offence under Section 302 I.P.C. and was sentenced with imprisonment for life. Both the sentences were directed to run concurrently.

(3.) At present appellant Munna Lal is in jail. According to the case diary, he was arrested on 9.6.1995 since then he is in jail. Thus his period of detention is more than twenty years.