STATE OF UTTAR PRADESH Vs. AMBARISH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from an order of a Division Bench of the High Court of Judicature at Allahabad in Criminal Appeal No 2518 of 2013. The criminal appeal before the High Court was instituted by the respondent in order to challenge a judgment and order dated 20 May 2013 of the Additional Sessions Judge, Court No 15, Ghaziabad in ST No 9 of 2011, arising out of Case Crime No 132 of 2009 under Section 364A of the Indian Penal Code, registered at Police Station Kotwali, District Ghaziabad. The respondent was convicted of an offence under Section 364A of the Penal Code and was sentenced to undergo imprisonment for life, to a fine of Rs 5,000 and, in default, to undergo imprisonment for a period of one year.

(3.) The State of Uttar Pradesh is in appeal against the judgment of the High Court.