AKRAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Appeal has been filed against the judgment dtd. 9/12/2022, passed by the learned IInd Additional Sessions Judge/ Special Judge (Gangster Act), Udham Singh Nagar in Special Sessions Trial No.50 of 2017, "State vs. Faizan Ansari and Akram", by which, the appellant - Akram has been convicted and sentenced to undergo rigorous imprisonment for a period of two years along with a fine of Rs.5,000.00 for the offence punishable under Sec. 3(1) of the Uttar Pradesh Gangsters and Anti Social Activities (Prevention) Act, 1986 (as applicable in the State of Uttarakhand).

(2.) Heard Mr. Mani Kumar, learned counsel for the appellant and Mr. T.C. Agarwal, learned Deputy Advocate General for the State.

(3.) This Criminal Appeal is admitted.