RAM DULAREY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Arun Sinha, learned counsel for the accused-appellant, learned A.G.A. appearing for the State and Shri Bhau Pratap Kushwaha, learned counsel for the complainant.

(2.) The present appeal has been filed by the accused-appellant against the judgment and order dated 22.07.2015 passed by learned Additional Sessions Judge/Special Judge (E.C. Act), District-Sitapur in Sessions Trial No. 542/2010 arising out of Case Crime No. 53/2010, under Sections-364, 302 and 201 I.P.C., relating to Police Station-Sidhauli, District-Sitapur whereby the accused-appellant has been convicted for the offence under Section 364 and 302 I.P.C., and sentenced with imprisonment for life and also fine of Rs. 10,000/- each. He has been further convicted under Section 201 I.P.C., and sentenced with rigorous imprisonment for five years and also fine of Rs. 3,000/- and in default of payment of fine, he will have to undergo three months additional imprisonment. All the aforesaid sentences shall run concurrently.

(3.) Learned counsel for the accused-appellant while pressing the bail application moved on behalf of the accused-appellant submits that on the basis of circumstances of last seen together, the accused-appellant has been convicted.