JAGDISH ALIAS BABA Vs. STATE

JUDGEMENT

(1.) This criminal jail appeal has been preferred by the appellant-accused Jagdish @ Baba against the impugned judgment and order dated 23.1.2002 passed by the Trial Court/Additional Sessions Judge, Mirzapur in S.T. No.425 of 1993 (State of U.P. vs. Jagdish @ Baba), under Sections 302/201 IPC.

(2.) By means of impugned judgment and order, trial court has convicted the appellant-accused for the offence under Section-302 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.1,000/- with default sentence of three months imprisonment. The appellant-accused was however acquitted of charge under Section 201 IPC.

(3.) A chik FIR Ext. Ka-1 of case crime No.145 of 1993 under Sections 302, 201 IPC was registered on 18.5.1993 at about 5:45 p.m. at Police Station Kachhwa, District Mirzapur against the appellant-accused Jagdish @ Baba s/o Deep Narayan r/o Bidaspur, Police Station Kachhwa, District Mirzapur, on the basis of oral complaint lodged by the chowkidar of village Bidapur namely Sallar Yadav.