NATTHA 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 20.12.1984 passed by learned Ist Additional Sessions Judge, Rampur in Sessions Trial No.16 of 1984 (State of U.P. vs. Nathha Singh) arising out of Case Crime No.232/83 under section 302 I.P.C. awarding life imprisonment. The appeal was admitted on 3.1.1985. The prayer for bail was allowed on 2.12.1985.

(2.) Shri G.C.Pant, learned Advocate appearing on behalf of the sole appellant Nathha Singh, Shri Chandrajit Singh Yadav, learned A.G.A. appearing on behalf of the State.

(3.) We have heard learned counsel for the parties on 17 and 18.4.2017, and the judgement was reserved.