DEEPU RAIDAS Vs. STATE OF U.P.

JUDGEMENT

(1.) Shri Abdul Rafey Siddiqui, Amicus Curiae for the appellant, and Shri Umesh Verma, learned AGA for the State were heard at length.

(2.) Under challenge in the instant appeal is the judgment and order dated 13.03.2008 passed by Additional Sessions Judge, Court No. 3, Unnao, in Sessions Trial No. 493 of 2002 arising out of Case Crime No. 385 of 2002, Police Station Bangarmau, Unnao, whereby the present appellant Deepu Raidas was convicted for the offence under Sec. 302 IPC read with Sec. 34 IPC and was sentenced with imprisonment for life and also with fine of Rs. 5,000/ - with default stipulation of six months' additional imprisonment.

(3.) In the facts of the instant appeal the main role of firing and causing death of the deceased Prakash Chandra was assigned to accused Lallu Raidas. The only role assigned to the present appellant was of catching hold. Accused Lallu Raidas died during pendency of the trial and therefore proceedings were abated against him. Present appellant Deepu Raidas is confined in jail for the last about 14 years.