(1.) While reserving the judgement on 20/3/2025, this Court has passed the following order:
(2.) We have carefully perused the record and judgment of the trial court and have heard Shri Amit Sinha, learned AGA-I in support of the prosecution case.
(3.) The present appeal has been filed challenging the judgment and order dtd. 20/1/1986 passed by Sri B.K. Srivastava, Sessions Judge, Rampur in Sessions Trial No.122 of 1985 arising out of Case Crime No. 249 under Sec. 302 IPC at Police Station- Shahjad Nagar, District- Rampur, convicting and sentencing the appellant Bandu Ram to life imprisonment under Sec. 302 IPC.