KALLOO Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Sri Nath Dwivedi, learned counsel for the appellant and Sri Rahul Asthana, learned A.G.A.-I for the State and perused the record.

(2.) The above noted appeal has been filed against the judgment of conviction and order of sentence dtd. 1/6/1983 passed by Vth Additional Sessions Judge, Kanpur in Sessions Trial No. 391 of 1982, wherein, the Trial Court has convicted the accused-appellant under Sec. 302 I.P.C. for life imprisonment under Sec. 364 I.P.C. for seven years rigorous imprisonment and under Sec. 201 I.P.C. for five years rigorous imprisonment.

(3.) The Trial Court's record is received and paper book is ready. With the assistance of learned counsel for the parties, the entire evidence is re-scrutinized and re-appreciated.