K.Narayanan, J. - (1.) Accused-appellant Krishan Pal Singh was found guilty of the offence of murder under Section 302, I.P.C. and convicted by an order dated 31/7/1979 in Sessions Trial No. 527 of 1978 by the VIII Additional Sessions Judge, Bareilly. After due hearing he was awarded the sentence of Imprisonment for Life.
(2.) Aggrieved by both conviction and sentence, he has come to this court in Appeal.
(3.) We have heard the learned counsel for the appellant and the learned A.G.A. at length and gone through the record of the case along with them.;