RAM PHAL Vs. STATE OF U P

JUDGEMENT

(1.) Heard Mrs. Anuradha Singh, learned counsel for the appellant and Sri M.Y.Ansari,learned A.G.A.for the State of U.P.

(2.) Under assail in the appeal is the judgment and order dated 19.7.2003 passed by Vth Additional Sessions Judge, Faizabad in Sessions Trial No. 115 of 2001 (State vs. Ram Phal) under section 302 I.P.C., Police Station Raunahi, District Faizabad arising out of case crime No.330 of 2000 whereby the accused-appellant Ram Phal has been convicted under section 302 I.P.C. and sentenced to imprisonment for life and a fine of Rs.5,000/- with default stipulation. Being aggrieved by the aforesaid judgment and order, the instant appeal is before this Court.

(3.) The accused is reported to be languishing in jail.