KAUSHAL @ PRATAP Vs. STATE OF U P

JUDGEMENT

(1.) Convict appellant Kaushal @ Pratap by way of present appeal filed under section 374(2) of the Code of Criminal Procedure is before this Court questioning the correctness of conviction and sentence dated 20th March, 1988 passed by Sessions Judge, Unnao in S.T. No. 304 of 1995 ( State Vs. Kaushal @ Pratap) and two others) whereby the appellant has been convicted under section 307 IPC and sentenced to undergo rigorous imprisonment for eight years.

(2.) Heard Sri Satendra Kumar Singh, learned counsel for the appellant, Sri Sanjay Kumar Singh, Advocate, appearing for the complainant and learned Additional Government Advocate for the State-respondent and perused the record.

(3.) The facts giving rise to the present appeal may be summarized as under:-