- (1.) HEARD Sri K.D. Tripathi, learned counsel for the sole appellant and learned Additional Government Advocate for the State -respondent.
(2.) THIS criminal appeal is directed against the judgement and order passed by the Additional Sessions Judge, Karwi (Banda) dated 24th January, 1994 in Sessions Trial No. 14 of 1991 being Crime No. 141 of 1991, Police Station Mau, District Banda.
(3.) UNDER the judgement impugned, the appellant along with other accused Baccha has been convicted of an offence under Section 302 of the Indian Penal Code and has been sentenced with imprisonment for life with a fine of Rs. 1000/ -. In case of default, he is required to undergo rigorous imprisonment of two months. The case of the prosecution, as reflected from the records of the present appeal, is as follows:;