- (1.) Affidavit filed today by learned counsel for the appellant is taken on record.
(2.) Heard Sri R.B. Sahai, learned counsel for the appellant and Sri Nikhil Chaturvedi, learned A.G.A. for the State.
(3.) This criminal appeal has been filed against the judgment and order dated 22.9.1982 passed by IIIrd Additional Session Judge, Fatehpur in Session Trial No. 400 of 1981 convicting and sentencing the appellant under Section 307 I.P.C. to undergo three years rigorous imprisonment.;