NAN BACHCHA Vs. STATE OF U P

JUDGEMENT

(1.) Shri G.S.Chaturvedi, learned Senior Counsel assisted by Shri Samit Gopal, learned counsel for the appellant and Shri Chandrajit Yadav, learned A.G.A. on behalf of the State appeared.

(2.) We have heard learned counsel for the parties and judgement was reserved on 22.8.2016.

(3.) The instant criminal appeal has been preferred challenging the impugned judgment and order of conviction and sentence dated 12.1.1984 passed by 4th Additional Sessions Judge, Fatehpur passed in Sessions Trial No.263 of 1982 (State vs. Jamrehi and Nan Bachcha) arising out of Case Crime No.175/1981, under section 302 I.P.C. PS.Khaga, Sub District Khaga, District Fatehpur convicting and sentencing the sole appellant Nan bachcha under section 302 I.P.C. to undergo life imprisonment. Jamrehi Nath was acquitted giving the benefit of doubt.