Ajay Bhanot, J. - (1.) This criminal appeal arises out of the judgment dated 23.12.1986 rendered by the learned Additional Sessions Judge-VI, Bulandshahr, in Sessions Trial No. 08 of 1986, State Vs. Indar and others, convicting the appellant for offences under Section 302 and Section 201 of the I.P.C., and imposing punishments of life imprisonment and rigorous imprisonment of two years for the respective offences.
(2.) The prosecution case originated in an F.I.R. lodged on 13.01.1985, at Police Station Dankaur, District Bulandshahr, as Case Crime No.8 of 1985.
(3.) The Investigation Officer made his investigation and on 11.03.1985 submitted a chargesheet in court against the accused persons.;