- (1.) B.K.Narayana,Arvind Kumar Mishra 1. The arguments of these cases concluded on 08.05.2017. Following order was passed by us on that date: "Heard Sri H.P. Mishra and Sri Jitendra Singh, learned counsel for the appellant and Km. Meena, learned AGA for the State. We will give reasons later but we are making the operative order now. This appeal is allowed. Impugned judgment and order dated 09.02.2007 passed by the Additional Sessions Judge, FTC No. II, Chitrakoot, in Sessions Trial No.195 of 2001 convicting and sentencing the appellant Jai Kunwar Singh to undergo life imprisonment under Section 302 IPC is hereby set aside by us. Appellant Jai Kunwar Singh is acquitted of all the charges. Appellant is in jail. He shall be released forthwith unless and until he is wanted in connection with any other case. However, he will comply with provisions of Section 437A Cr.P.C."
(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 09.02.2007 passed by Additional Sessions Judge, FTC No.11, in Sessions Trial No.195 of 2001, State of U.P. v. Jai Kunwar Singh, arising out of Case Crime No.171 of 1996, under Section 302 IPC, Police Station- Rajapur, District- Chitrakoot, whereby the appellant has been sentenced to life imprisonment under Section 302 IPC coupled with fine Rs. 10,000/-, in default of payment of fine, he will have to undergo one year additional rigorous imprisonment.
(3.) Heard Sri H.P. Mishra and Sri Jitendra Singh, learned counsel for the appellant, Km. Meena, learned AGA for the State and perused the record of this appeal.;