RAKESH Vs. STATE OF U.P.

JUDGEMENT

(1.) Written objection has been filed by learned A.G.A., which is taken record.

(2.) Heard Sri Vindeshwari Prasad, learned Amicus curie and Dr. Ajay Kumar Singh, learned A.G.A. for the State and perused the record.

(3.) This appeal has been preferred against the judgment and order of conviction dated 6.6.2013 passed by Additional Sessions Judge, Court No.5, Mathura in Sessions Trial No. 227 of 2012 (State Vs. Rakesh), arising out of Case Crime No. 129 of 2012, under Sections 342, 376, 506 I.P.C., Police Station Jamunapar, District Mathura whereby the accused-appellant was convicted and sentenced for the offence under Section 376 IPC for a period of 10 years imprisonment along with fine of Rs. 10,000/- and in default six months imprisonment, under Section 342 I.P.C. for a period of one year imprisonment along with fine of Rs. 1000/- and in default one month additional imprisonment and Section 506 IPC for a period of one year imprisonment along with fine of Rs. 1000/- and in default one month simple imprisonment. Learned trial court has also directed that out of recovered amount of fine Rs. 10,000/- shall be given to the victim.