RATNESH KUMAR PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD Sri R.P. Tiwari, learned counsel for the appellant, Sri Sher Singh, learned AGA and perused the record.

(2.) THIS criminal appeal is directed against the judgment and order dated 8.7.2003 passed by Sri Krishna Singh, Additional Sessions Judge, Court No.2, Gorakhpur in S.T. No. 355 of 2001, State versus Ratnesh Kumar Pandey and others and S.T. No. 510 of 2001, State versus Smt. Maya Rani and others, convicting and sentencing the appellant Ratnesh Kumar Pandey under Section 302 IPC to undergo imprisonment for life with a fine of Rs.10,000/- (Ten Thousand). It was further directed that in default of payment of fine the appellant shall further undergo 1 year RI.

(3.) THIS case has its genesis in FIR dated 31.1.2001 lodged at 10.05 A.M. in respect of occurrence, which is said to have taken place at Mohalla Awas Vikas Colony, Tiwaripur, Gorakhpur on the night of 30/31.1.2001 within the jurisdiction of PS Tiwaripur, Sadar, District Gorakhpur.