LAWS(ALL)-2019-9-87

SHIV KUMAR Vs. STATE OF U P

Decided On September 17, 2019
SHIV KUMAR Appellant
V/S
STATE OF U P Respondents

JUDGEMENT

(1.) Heard Ms. Soniya Mishra, learned counsel for the appellants and Sri Umesh Verma, learned Addl. G.A. for the State.

(2.) The challenge in this appeal is to the judgment dated 15.11.2006 passed by learned Additional Sessions Judge (F.T.C.-2), Lakhimpur Kheri, in Sessions Trial Case No.778 of 2001, whereby the appellants were convicted for the offence under Sections 302/34 of the Indian Penal Code (hereinafter referred to as "I.P.C.") and both the appellants were sentenced to undergo imprisonment for life and to pay a fine of Rs.5,000/- each, in default of payment of fine to further undergo imprisonment for three months.

(3.) Background facts as projected by the prosecution to fasten guilt on the appellants are as follows:-