(1.) Heard Sri Vinod Kumar Singh, learned Senior counsel assisted by Sri Ashok Kumar Singh ''Pankaj' learned counsel for appellant, Smt. Smriti Sahay, learned A.G.A. and perused the record.
(2.) Present appeal has been filed against the judgment and order dated 03.05.2017 passed by Additional Sessions Judge/F.T.C. First, District Gonda in Sessions Trial No. 374/2010 (State Vs. Ram Pratap Pandey) Police Station Kotwali Dehat, District Gonda convicting and sentencing the appellant under Section 302 I.P.C. for life imprisonment and fine of Rs. 10000/- and in default of payment of fine one year further simple imprisonment, under Section 201 I.P.C. for a period of three years imprisonment and fine of Rs. 1000/- and in default of payment of fine one month further simple imprisonment. The conviction will go on simultaneously.
(3.) As per the case of the prosecution on 29.01.2010, Ram Shekhar Dubey Village - Luvava, Thana - Kotwali Dehat, Gonda had informed that dead body of an unknown person is lying in the north ridge of sugarcane field of Suresh Chandra S/o Awadh Bihari.
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