Raghvendra Kumar, J. - (1.) Heard the learned counsel for the appellant and learned Additional Government Advocate for the State.
(2.) Under assail in this appeal is the judgment and order dated 17.1.2004 passed by the Additional Sessions Judge/F. T. C. III, Gonda in Sessions Trial No.416 of 1993 (State v. Surai Narayan Jaiswal and others) under Section 498 A, 304 B, 302/34 of the I. P. C. arising out of Case Crime No.15 of 1993 whereby the accused-appellant Surai Narayan Jaiswal @ Kukoo has been convicted for the offence u/s 302 read with Section 34 of the I. P. C. and sentenced to undergo imprisonment for life and fine of Rs.10,000/- along with default stipulation clause. Being aggrieved by the aforesaid judgment and order, the instant appeal is before this Court.
(3.) Accused-Appellant has been acquitted for the offence u/s 498 A and 304 B of the I. P. C. arising out of the aforesaid case crime number.;