DAYA SHANKER Vs. STATE OF U P

JUDGEMENT

(1.) MR . Jitendra Singh, learned Advocate, appeared as amicus curiae on behalf of appellant Mr. Virendra Pratap Yadav, learned AGA on behalf of State and Mr. Gaurav Singh holding brief of Mr. Apul Misra, Advocate, on behalf of complainant.

(2.) WE heard learned counsel for the parties and judgment was reserved on 8.4.2015.

(3.) THE present criminal appeal has been preferred against the order of conviction and sentence passed by learned Sessions Judge, Pilibhit dated 18.7.2011 convicting and sentencing the appellant for life imprisonment under section 302 IPC read with section 34 with fine of Rs.10,000/ - in default further to undergo for one year imprisonment and under section 498 -A IPC three year rigorous imprisonment, in S.T. No.83/10 arising out of case crime no.1517 of 2009, Police Station Bilsanda, District Pilibhit.