LALJI MISHRA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri G.S. Chaturvedi, Sri A.B.L. Gaur, Senior Advocates assisted by Sri Manu Sharma and Sri Dinesh Kumar Pandey, learned counsel for the appellants and Mrs. Archana Singh, learned A.G.A for the State.

(2.) The first Criminal Appeal No.1019 of 2018 has been preferred by accused appellant Lal Jee Mishra against impugned judgment and order dated 7.12.2018, passed by Additional Sessions Judge/Special Judge (Anti Corruption) U.P. SEB, Gorakhpur in Sessions Trial No.332 of 1993 whereby the accused-appellant has been convicted and sentenced under Section 304 read with 34 IPC with life imprisonment and a fine of Rs. 50,000/- and half of the said fine has been directed to be paid to informant of the case Champa Devi who is wife of the deceased Roop Chandra Pal.

(3.) The Second Criminal Appeal No.1056 of 2018, has been preferred by accused appellant Anil Kumar Gaud against the same judgment whereby he has been convicted and sentenced under Section 302 read with 34 IPC with the same punishment.