SUKH LAL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri A.K. Singh Solanki, learned counsel for the appellant, Sri Vikas Goswami, learned A.G.A. for the State and perused the record.

(2.) At the outset, it has been stated by the learned counsel for the appellant that the present is a case of no evidence. The judgment and order of the learned court below is unsustainable as same has been passed solely on the strength of the confessional statement of the present appellant. Further, it has been stated, the appellant-Sukh Lal is the father of the deceased girl. He has remained confined for more than two years. He is suffering from cancer. Thus, it has been pressed that requirement of paper book may be dispensed and appeal itself be heard on its merit.

(3.) Learned A.G.A., with all fairness, does not oppose the prayer. Learned counsel for the parties have availed the opportunity to go through the lower court record. Thereafter, we have heard their submissions on the appeal, with the consent of learned counsel for the parties.