MAIYADIN Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Rakesh Kumar Singh, Sri S.K. Tiwari advocates for the appellant and Sri A.N. Mullah, Sri Phool Singh Yadav, learned AGA for State and perused the record as well as original record summoned from court below.

(2.) This appeal has been filed against the judgment and order of conviction and sentence dated 10.08.1983 passed by Additional Sessions Judge, Hamirpur in S.T. No. 178 of 1982 arising out of Case Crime No. 70 of 1982 under Section 302 IPC, Police Station- Mahoba, District- Hamirpur by which learned Additional Sessions Judge has convicted the sole accused-appellant under Section 302 IPC for causing death of his wife and sentenced him with imprisonment for life.

(3.) The brief facts related to the case are, that on 12.01982 upon the written report of accused-appellant Maiyadin which will be referred as Tehrir hereinafter, a FIR was lodged at Case Crime No. 70 of 1982 against the accused-appellant under Section 302 IPC at Police Station- Mahoba, District, Hamirpur.