- (1.) The arguments of this case concluded on 02.05.2017. Following order was passed on that date. "Heard Sri. Kamal Krishna, Senior Advocate, assisted by Sri. Ghanshyam Das, learned counsel for the appellant and Sri. A.N. Mulla, Sri. Saghir Ahmad, Sri. J.K. Upadhyay, Kumari Meena and Smt. Manju Thakur, learned A.G.As. for the State. We will give reasons later but we are making the operative order now. The appeal is dismissed. Impugned judgment and order of conviction dated 21.03.1989 passed by VIII Additional Sessions Judge, Kanpur Nagar, in Sessions Trial No. 258 of 1986, convicting and sentencing the appellant Mahesh Singh to undergo life imprisonment under section 302 I.P.C. is hereby upheld by us. Appellant Mahesh Singh in on bail. His bail bonds are hereby cancelled and sureties are discharged. Chief Metropolitan Magistrate, Kanpur Nagar, shall pass an order for taking the appellant into custody and sending him to jail to serve out the remaining part of the sentence."
(2.) Here are the reasons: By way of instant criminal appeal, challenge has been made to the validity and sustainability of the judgment and order of conviction dated 21.03.1989 passed by the VIII Additional Sessions Judge, Kanpur Nagar, in Sessions Trial No. 258 of 1986 (State v. Mahesh Singh and another), arising out of case crime No. 51 of 1986 , under Section 302 IPC, Police Station Narwal, District Kanpur, whereby accused appellant Mahesh Singhhas been sentenced to life imprisonment.
(3.) Heard Sri. Kamal Krishna, learned Senior Advocate, assisted by Sri. Ghanshyam Das, learned counsel for the appellant and Sri. A.N. Mulla, Sri. Saghir Ahmad, Sri. J.K. Upadhyay, Kumari Meena and Smt. Manju Thakur, learned A.G.As. for the State.;