RAJU S/O SHRI DHEERAJ Vs. THE STATE

JUDGEMENT

(1.) CASE called out. None is present on behalf of the Appellant even in the revised call, though Mr. M.A. Khan, Brief Holder for the State is present.

(2.) THIS appeal by convict -accused Raju was preferred in the Allahabad High Court challenging the judgment and order dated 3.4.2000 passed by the Sessions Judge, Tehri Garhwal in S.T. No. 10 of 1996. In the said judgment, he was convicted for a period of seven years' R.I. along with fine of Rs. 5,000/ -. In default of payment of fine, he was ordered to undergo rigorous imprisonment for a period of three months.