- (1.) Heard Sri Akhilesh Singh, learned counsel for the appellant and the learned AGA appearing for the State.
(2.) The present appeal arises out of the judgement dated 14-12-1982 passed by the learned VIII Additional Sessions Judge, Mainpuri in Session trial no. 391 of 1982. By the impugned judgement the solitary appellant Karoo alias Kali Charan was convicted of committing offence under section 302 I.P.C. and after being heard on sentence was directed to undergo rigorous imprisonment for life. The appellant challenges his conviction before us.
(3.) Three other accused, namely, Ravi, Dashrath and Jamadar were also charged with the appellant under section 302 and 302/34 I.P.C. by the learned trial judge and were acquitted by the same judgement.;