RAMESHWAR @ RAMESH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri MPS Chauhan, learned counsel for revisionist, learned AGA for State and perused the material available on record.

(2.) Impugned order dated 27.01.2018, passed by Additional District and Sessions Judge, Court No.6, Aligarh, in Criminal Appeal No. 284 of 2016 and judgment and order dated 7.11.2016 passed by learned Additional Chief Judicial Magistrate, Court No.4, Aligarh in Criminal Case No. 1401 of 2009, are under challenge in the present revision.

(3.) Trial Court convicted the accused under Section 377 IPC and sentenced him to undergo 7 years' rigorous imprisonment and fine of Rs. 25000/- with default sentence.