Virendra Saran, J. - (1.) Appellant Umesh son of Jagdish was tried by the IV Additional Sessions Judge, Etawah in S.T. No. 335 of 1990. The learned Sessions Judge by his ORDER and order dated 27.5.1992 has passed the following order: I hereby sentence the accused Umesh son of Jagdish, resident of village Khudisar, P.S. Basrehar, district Etawah to undergo Imprisonment of Life under Section 302 of the Indian Penal Code. The accused is further directed to pay Rs. 30,000/- (Rupees Thirty Thousand only) as compensation to the minor sons and daughter of the deceased Megh Ram within a period of three months from today, failing which the law will take its course. The rest of the operative portion of the ORDER is regarding the material exhibits of the case and is not relevant for the purposes of the present order.
(2.) On 5.6.1992 this Court admitted the appeal and granted bail to the appellant Umesh. A prayer was also made on behalf of the appellant that the direction of the court below regarding the payment of Rs. 30,000/- as compensation be also stayed. The court directed that for the consideration of the aforesaid question the case be listed on 15.6.1992 but the case has been listed now before me.
(3.) I have heard Sri G.P. Dikshit, learned counsel for the appellant and Sri S.K. Anwar learned counsel who has appeared on behalf of the complainant I have also heard the learned counsel for the State.;