KRISHNA SINGH,J. - (1.) This criminal jail appeal has been preferred by the appellant-accused Ram Narayan Nishad @ Ramaina against the impugned judgment and order dated 14.3.2016 passed by the Trial Court/Additional Sessions Judge, Fatehpur in S.T. No. 122 of 2013 ( State of U.P. vs Ram Narayan Nishad @ Ramaina ), under Sections- 302 IPC and 3/25 Arms Act .
(2.) By means of impugned judgment and order, trial court has convicted the appellant-accused for the offence punishable under Section-302 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.20,000/- with a default sentence of one year. The appellant-accused, however, was acquitted of charge under Section-3/25 Arms Act .
(3.) The case against the appellant-accused has arisen on the basis of written report Ext. Ka-4 dated 20.10.2012, lodged by the informant/complainant Ram Sanehi Nishad s/o Late. Nanku Nishad r/o Village-Ram Sanehi Ka Dera, Majre, Sarkandi P.S.-Asothar District-Fatehpur.;