Ramesh Sinha, J. - (1.)Heard Sri Anurag Pathak, learned counsel for the appellant and Sri A.R. Chaurasia, learned A.G.A. for the State and perused the record.
(2.)Learned counsel for the appellant does not want to press bail application and wants to argue this appeal finally, hence the application filed on behalf of the applicant is dismissed as not pressed. The learned A.G.A. has no objection to it, hence with the consent of learned counsel for the parties, this Court proceeds to hear the appeal finally.
(3.)This Criminal Appeal has been preferred against the judgement and order dated 30.11.2016 passed by Additional District and Session Judge, Auraiya in Session Trial No. 147 of 2010, State of Uttar Pradesh Vs. Raj Kuamr Singh arising out of Case Crime No. 12 of 2010, P.S. Bidhuna District Auraiya whereby the accused-appellant has been convicted under Section 304 I.P.C. and has been awarded with the life imprisonment and fine of Rs. 50,000/- and in default of payment of fine 1 year additional simple imprisonment has been directed.