ZAHEER Vs. STATE OF U.P.

JUDGEMENT

(1.) Accused, Zaheer, was tried by the Additional District and Sessions Judge/Fast Track, Court No.3, Raebareli, in Sessions Trial No. 277 of 2001 : State Vs. Zaheer, arising out of Case Crime No. 16 of 2001, under Ss. 376, 354 I.P.C. and Ss. 3(1)(xii), 3(2)(v), 3(1)(xi) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, Police Station Khero, District Raebareli.

(2.) Vide judgment and order dtd. 5/3/2010, the Additional District and Sessions Judge/Fast Track, Court No.3, Raebareli, acquitted the accused, Zaheer, for the offence punishable under Sec. 3 (1)(xii) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "S.C./S.T. Act") and convicted and sentenced him in the manner as stated hereinbelow :-

(3.) Feeling aggrieved by his conviction and sentence by means of the aforesaid impugned order dtd. 5/3/2010, the convict/ appellant, Zaheer, has preferred the instant criminal appeal.