JASPREET SINGH,J. - (1.) Heard Shri Nadeem Murtaza, learned counsel for the revisionist and the learned A.G.A. for the State as well as learned counsel for the respondent no.2.
(2.) The instant revision has been preferred against the order dated 05.11.2018 passed by the Additional Sessions Judge-VIII, Lucknow in Appeal No.5 of 2017 whereby the lower appellate court has set aside the order dated 28.01.2016 in so far as the order of conviction and the order by which the revisionist was sentenced based on his own confession.
(3.) In order to appreciate the controversy involved in the above revision, brief facts giving rise to the above revision are being noticed first.;