RAJE Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Shyam Sundar Mishra, learned counsel for the appellant and Sri Ashish Mani Tripathi, learned A.G.A. assisted by Sri Raj Kumar Mishra, State Law Officer.

(2.) Instant Crl. Appeal has been preferred by the accused appellant against judgment and order dtd. 16/1/2010 passed by Additional Sessions Judge, Fatehpur. By the impugned judgment, learned trial court has convicted the accused appellant for charge under Sec. 376, 342 and 506 IPC in S.T. No. 50 of 2002 (State of U.P. Vs. Chunni Lal Sharma and another) and sentenced him to ten years of rigorous imprisonment for charge under Sec. 376 IPC and Rs.5,000.00 fine with default stipulation, six months rigorous imprisonment for charge under Sec. 342 IPC and one year rigorous imprisonment for charge under Sec. 506 IPC. All the sentences were directed to run concurrently.

(3.) Co-accused Chunni Lal died during pendency of trial and trial against him abated vide order dtd. 9/11/2004 by the order of learned trial court.