(1.) Heard Sri Rajesh Kumar Dwivedi, learned amicus curiae on behalf of the appellant and Ms. Ruhi Siddiqui, learned A.G.A. for State and perused the lower court record.
(2.) This appeal has been preferred on behalf of appellant Ram Jeevan assailing the impugned judgment and order dated 9.8.2004 delivered by learned Additional Sessions Judge, Court No. 1, Unnao in Sessions Trial No. 630 of 2000 for offence punishable under Section 302 IPC of Police Station Bangarmau, District Unnao. The trial court has convicted the appellant for the aforesaid offence and sentenced him to undergo imprisonment for life and amount of fine of Rs. 10,000/- has been imposed with default stipulation to serve out additional simple imprisonment for one year.
(3.) PW-1 complainant Santosh Kumar submitted written report Ex. Ka-1 at Police Station Bangarmau District Unnao regarding present crime. On the basis of written report Ex. Ka-1, Check FIR Ex. Ka-5 was prepared on 12.9.1999 at 20:10 hours at Police Station Bangarmau and Crime No. 347 of 1999 under Section 302 IPC was registered . G.D. of registration of crime Ex. Ka-6 was also prepared.
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