STATE OF U.P. Vs. GOVIND PASI
LAWS(ALL)-2022-10-18
HIGH COURT OF ALLAHABAD
Decided on October 18,2022

STATE OF U.P. Appellant
VERSUS
Govind Pasi Respondents


Referred Judgements :-

SHRIAJI GENU MOHITE VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF U.P. VS. ANIL SINGH [REFERRED TO]
PURNA CHANDRA KUSAL VS. STATE OF ORISSA [REFERRED TO]
KALU KHAN VS. STATE OF RAJASTHAN [REFERRED TO]
DARGA RAM VS. STATE OF RAJASTHAN [REFERRED TO]
AMITAVA BENERJEE @ AMIT @ BAPPA BANERJEE VS. STATE OF WEST BENGAL [REFERRED TO]
RAMESHWAR S O KALYAN SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
DALIP SINGH VS. STATE OF PUNJAB [REFERRED TO]
BACHAN SINGH STATE OF PUNJAB AND MAL SINGH SUNIL BATRA NATHU SINGH KARTAR SINGH AND UJAGAR SINGH SHER SINGH SUNIL BATRA MAL SINGH NIRPAL SINGH JAGMOHAN SINGH UJAGAR SINGH VS. UNION OF INDIA [REFERRED TO]
STATE OF RAJASTHAN VS. KALKI [REFERRED TO]
MACHHI SINGH VS. STATE OF PUNJAB [REFERRED TO]
KARTIK MALHAR VS. STATE OF BIHAR [REFERRED TO]
STATE OF U P VS. SATISH [REFERRED TO]
STATE OF U P VS. KISHANPAL [REFERRED TO]
JAYABALAN VS. U T OF PONDICHERRY [REFERRED TO]
AMIT VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAMNARESH VS. STATE OF CHHATTISGARH [REFERRED TO]
SHANKAR KISANRAO KHADE VS. STATE OF MAHARASHTRA [REFERRED TO]
GANGABHAVANI VS. RAYAPATI VENKAT REDDY [REFERRED TO]
DHARAM DEO YADAV VS. STATE OF U.P. [REFERRED TO]
GANAPATHI & ANR. VS. STATE OF TAMIL NADU [REFERRED TO]
MD. ROJALI ALI AND OTHERS VS. THE STATE OF ASSAM [REFERRED TO]


JUDGEMENT

RENU AGARWAL, J. - (1.)The capital reference No. 1 of 2018 arises out of reference made by learned trial court under Sec. 366 (1) of Cr.P.C, 1973 to this Court for confirmation of death sentence awarded to Appellant Govind Pasi.
(2.)The Criminal Appeal No. 1004 of 2018 has also been preferred by the convict Appellant Govind Pasi s/o Hari Prasad Pasi R/o Gram Kumbh Police Station Gyanatnagar District Faizabad against the judgment and order dated 17. 5.2018 passed by the Additional Sessions Judge, F.T.C.-I, Faizabad in Sessions Trial No. 122 of 2013 State Vs. Govind Pasi, arising out of Case Crime No. 27 of 2013 Police Station Inayat Nagar District Faizabad vide which the accused has been convicted and punished with imprisonment for life and fine of Rs.20,000.00 under Sec. 376 IPC, imprisonment for the period of three months in default of payment of fine and has been convicted and punished with death penalty with 20,000/- fine under Sec. 302 IPC.
(3.)The facts of the case in brief are that:


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