(1.) The instant criminal appeal is directed against the judgment and order dtd. 20/10/1984 passed by Ist Additional Sessions Judge, Jhansi, in Sessions Trial No. 35 of 1984 (State Vs. Narendra Kumar & another), arising out of Case Crime No. 510 of 1983, under Ss. 302/34 IPC, Police Station -Nawabad, District - Jhansi, whereby the appellant has been convicted under Sec. 302/34 IPC and sentenced to undergo life imprisonment.
(2.) Facts giving rise to the present appeal may be summarized as under:-
(3.) After closing of the prosecution evidence, the statements of the accused persons were recorded under Sec. 313 of the Code of Criminal Procedure, in which, appellant stated that police had implicated him in several false cases in which he got acquitted, due to this animosity, he has falsely been implicated in the present case.
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