(1.) This criminal appeal is directed against the judgment and order dated 18.02.1987 passed by Sessions Judge, Banda in Sessions Trial No. 19 of 1986 convicting the appellant under Section 302 I.P.C. awarding the sentence of life imprisonment and also under Section 307 I.P.C. awarding the sentence of seven years R.I. Both the sentences to run concurrently. The appellant has questioned the correctness of the impugned judgment averring that the conviction is against the weight of evidence on record and contrary to the law and the sentence awarded is too severe and also bad in law.
(2.) For the purpose of consideration of rival contentions emerged in this appeal and with the view whether this Court is required to interfere with the impugned judgment of learned Lower Court, necessary facts as unfolded, during the course of trial are being stated herein below.
(3.) Shorn of unnecessary details, the prosecution story in nutshell as emerged from the F.I.R. lodged by PW-2 Shiv Murat is that on 10.11.1985, he along with his brother Ram Murat and his uncle Anandi Prasad had gone to take a dip in the river Yamuna.
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