KESHEO SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) The present criminal appeal has been preferred against the judgement and order of conviction and sentence dated 3.5.1986 passed by Additional Session Judge, Kanpur Dehat, in S.T. No.355 of 1983 convicting and sentencing the appellant to undergo imprisonment for life under Sec. 302 Penal Code and further to undergo imprisonment for five years under Sec. 307 Penal Code with direction that both the sentences should run concurrently.

(2.) Mr. Devendra Rama, Advocate, appeared on behalf of appellant and Mr. Chandrajeet Singh Yadav, learned AGA appeared on behalf of State.

(3.) We have heard learned counsel for the parties on 28.10.2015, 29.10.2015 and 30.10.2015. The judgment was reserved on 30.10.2015.