STATE OF U P Vs. ONKAR SINGH

JUDGEMENT

(1.) MS . Smiti Sahay, Additional Government Advocate, appeared for appellant State. Sri Ashish Raman Mishra, Advocate, holding brief of Sri Nagendra Mohan, appeared for the accused respondents.

(2.) WE have heard learned counsel for the accused respondents as well as learned Additional Government Advocate on question of sentence.

(3.) LEARNED counsel for accused respondents submitted that accused respondents are innocent. He further submitted that in view of facts and circumstances of the case, it is not a fit case to award death sentence.