THAN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) The instant criminal appeal has been preferred challenging the impugned judgment and order of conviction and sentence dated 5.4.1984 passed by 11th Additional Sessions Judge, Agra in Sessions Trial No. 504 of 1983, arising out of Case Crime No. 79 of 1983 awarding life imprisonment under Section 302/34 IPC.

(2.) Smt. Kamla Singh, learned Advocate appeared on behalf of the appellant and Mr. Chandrajeet Yadav, learned AGA appeared on behalf of the State.

(3.) We heard learned counsel for the appellant, learned AGA on 22nd and 23rd May 2017 and the judgment was reserved.