DEEPAK VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Mr. Atul Verma, learned counsel for the appellant and Mr. Sharad Dixit learned A.G.A. for the State were heard at length.

(2.) Instant criminal appeal has been preferred by the appellant Deepak Verma challenging the judgment and order dated 21.8.2014, passed by learned Additional Sessions Judge, Court No.15, Lucknow in Sessions Trial No.1020 of 2008 (State versus Deepak Verma), whereby accused-appellant was convicted for an offence punishable under section - 302 I.P.C. and sentenced to imprisonment for life and a fine of Rs.10,000/-. In default of payment of fine simple imprisonment for one year was also awarded.

(3.) In brief, case of the prosecution was that complainant Kailash Babu Verma lodged an F.I.R. at the police station Krishna Nagar, District- Lucknow on 02.6.2008 at 08:30 P.M. alleging that he is working as Machine Attendant at Government Press, Aishbagh, Lucknow. He leaves his house for his office at about 07:00 A.M. in the morning. On the fateful day, i.e., 02.6.2008, his wife Mithilesh Verma was all alone at her residence. Some unknown persons attacked her by knives. When his son Deepak came to the house he found his mother in injured condition, then he informed his maternal uncle Saligram Rastogi and also the complainant Kailash Babu Verma. Mithilesh Verma was taken to Trauma Centre.