BALVIR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) MR . N. K. Mishra, Learned Advocate, appeared on behalf of appellant and Mr. Mahendra Singh Yadav, learned AGA appeared on behalf of State.

(2.) THE appeal was heard and judgement was reserved on 10.3.2015.

(3.) BY means of the present criminal appeal the appellant has challenged the validity of the judgment and order of conviction and sentence dated 28.1.1986 passed by VI Additional District and Sessions Judge, Farrukhabad in S.T. No.255 of 1985 arising out of case crime no.189 of 1984, under section 302 IPC convicting and sentencing to undergo life imprisonment.