LOKENDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD learned Counsel for the Appellant and learned A.G.A. for the State.

(2.) ADMIT .

(3.) A prayer for bail has been made in this criminal appeal, which has been filed against a judgment and order dated 16.4.2011, passed by Additional Sessions Judge, Deoband, Saharanpur, in Session Trial No. 605 of 2009, State v. Lokendra, arising out of case crime No. 148 of 2009, under Section 363 IPC, P.S. Nanauta, District Saharanpur, convicting and sentencing the Appellant to undergo for five years rigorous imprisonment under Section 363 IPC with a fine of Rs. 4,000/ -, with default stipulation.