MANTI LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Since the instant jail appeal is of the year 2012 and listed for its disposal during summer vacation under the heading "Notified Listed" cases, no one turns up on behalf of the appellant though Sri R.K. Mishra, Advocate was previously appointed as amicus curiae. The appellant is admittedly languishing in jail and is not having proper means to engage any counsel to argue the case on his behalf, therefore, we appoint Sri Lal Chandra Mishra as amicus curiae to argue the case on behalf of the appellant in order to safeguard his interest.

(2.) By way of the instant jail appeal, challenge has been made to the validity and sustainability of the judgment and order of conviction dated 13.09.2011 passed by Additional Sessions Judge, Court No. 8, Allahabad, in Sessions Trial No. 189 of 2011 State of U.P. Vs. Manti Lal, arising out of Case Crime No. 302 of 2010, under Sections 302, 404 IPC, Police Station-Sarai Inayat, District-Allahabad whereby the appellant has been sentenced to life imprisonment coupled with fine Rs. 10,000.00 under Sec. 302 IPC, with default stipulation for six months' additional rigorous imprisonment and one year rigorous imprisonment coupled with fine Rs. 1,000.00, with default stipulation for one month additional rigorous imprisonment. Both the sentences were directed to run concurrently.

(3.) Heard Shri Lal Chandra Mishra, learned Amicus Curiae for the appellant, Shri K.C. Pandey learned AGA for the State and perused the record.