KRISHNA SINGH Vs. STATE

JUDGEMENT

(1.) Mr. Umesh Vats, learned Advocate, appeared on behalf of appellant and Mr. Mahendra Singh Yadav, learned AGA appeared on behalf of State.

(2.) We have heard learned counsel for the parties and judgment was reserved on 10.2.2016.

(3.) The instant criminal appeal has been preferred against the judgment and order of conviction and sentence dated 2.9.1986 passed by IInd Additional Sessions Judge, Deoria, in S.T. No. 307 of 1983, arising out of case crime No. 66/83, State v/s. Vijai @ Vijai Pratap Singh S/o Shri Krishna Singh and Shri Krishna Singh S/o Madhu Singh both resident of Village Parari Banmali, P.S. Khukhundoo, District Deoria, convicting and sentencing for life imprisonment, under Sec. 302 IPC, P.S. Bhatni, District Deoria.