GURDEEP SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Mr. S.S. Chauhan, learned counsel for the revisionist.

(2.) Mr. Nandan Arya, learned AGA for the State of Uttarakhand.

(3.) Present revision under sections 397 & 401 of Code of Criminal of Procedure was filed by the revisionist challenging the conviction order dated 14.10.1993 passed by Assistant Sessions Judge, Nainital in ST No. 161 of 1991 in case crime no. 177 of 1991 under section 376 IPC, P.S. - Sitarganj, District - Nainital (now Udham Singh Nagar) by which learned Trial Court found the accused guilty of offence under section 376 and awarded 7 years RI and Rs. 5000/- fine. And judgment and order dated 07.01.1998 passed by Additional Sessions Judge, Nainital in criminal appeal no. 32 of 1993 thereby confirming the judgment of Trial Court.