DAYA RAM PASI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Smt. Nisha Srivastava, learned counsel for the appellant, Sri Yugal Kishore, learned A.G.A. for the State and perused the material brought on record.

(2.) By means of this criminal appeal, the sole appellant- Daya Ram Pasi has challenged the order dtd. 22/3/2008 passed by learned Additional Sessions Judge, Court No.29, Barabanki in S.T. No.192 of 1993 arising out of Case Crime No.10 of 1991, under Sec. - 395/397 I.P.C., Police Station- Ram Nagar, District- Barabanki, whereby the accused-appellant has been convicted and sentenced for seven years rigorous imprisonment with fine of Rs.10,000.00.

(3.) The facts relating to this appeal are as below:-