PULLAN YADAV Vs. STATE OF U P

JUDGEMENT

(1.) Heard Mr. Sandeep Chandra, learned Amicus Curiae for the appellant as well as Mr. Vishwas Shukla, learned A.G.A. for the State.

(2.) The appellant has preferred this appeal assailing the impugned judgment and order dated 25.07.2009 delivered by learned Additional Sessions Judge/ Special Judge, E.C. Act, Gonda in Session Trial No. 287 of 2006, State Vs. Pullan Yadav, arising out of Crime No. 22 of 2006, under Section 302 I.P.C., Police Station Paraspur, District Gonda. The learned trial court has convicted the appellant for the offence punishable under Section 302 I.P.C. and sentenced to undergo imprisonment for life and fine amounting to Rs.5,000/- has also been imposed with default stipulation to serve out additional imprisonment for six months.

(3.) As per the prosecution version, the complainant Rajesh Kumar (P.W.1) submitted written report (Ex.Ka.-1) at Police Station Paraspur, District Gonda on 18.03.2006. On the basis of written report submitted by the complainant, Check F.I.R. (Ex.Ka.-7) was registered on 18.03.2006 at 10:30 a.m. and the aforesaid crime was registered. G.D. (Ex.Ka.-8) of registration of crime was also prepared by the concerned police personnel.