DEV KANYA TIWARI Vs. STATE OF U P

JUDGEMENT

(1.) Mr. Ashok Kumar Mishra, learned Advocate appeared on behalf of the appellant and Mr. A.N.Mulla, learned AGA appeared on behalf of the State.

(2.) We heard learned counsel for the parties and the judgment was reserved on 23.2.2016.

(3.) The instant criminal appeal has been preferred assailing the judgment and order of conviction and sentence dated 22.7.2014 passed by Special Judge (E.C.Act)/Additional Session Judge, Allahabad in Session Trial No. 105 of 1997 arising out of Case Crime No. 177 of 1995 under Section 302/34 IPC, P.S. Karchhana, District Allahabad convicting and sentencing for life imprisonment and a fine for a sum of Rs. 10,000/- and in default of payment of fine six months rigorous imprisonment.