SATISH CHANDRA ALIAS TOKA LAL Vs. STATE

JUDGEMENT

(1.) Heard Sri Ram Ashish Pandey and Sri Devesh Mishra, learned counsel for the appellant, Sri Ashish Pandey, learned A.G.A. for the State.

(2.) The present Jail Appeal is directed against the judgment and order dtd. 12/12/2003 passed by learned Special Judge (E.C. Act)/Additional Sessions Judge, Farrukhabad in Session Trial No. 325 of 2001 arisen out of Case Crime No. 246 of 2001, under Sec. 302 Indian Penal Code, Police Station Kamalganj, District Farrukhabad (State v. Satish Chandra @ Toka Lal). By the impugned judgment learned trial Judge has convicted and sentenced the appellant-accused under Sec. 302 I.P.C. to serve life imprisonment along with a fine of Rs.5,000.00 and to undergo one year further imprisonment in default of payment of fine.

(3.) Briefly the facts of the case are as follows:-