DHARAMPAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Ms. Mayuri Mehrotra, learned Amicus Curiae for the appellant and Sri Ratnesh Nandan Singh, learned Additional Government Advocate for the State.

(2.) Perused the record.

(3.) This Criminal Appeal has been filed against the Judgment and Order dtd. 3/7/2010 passed by the Additional Sessions Judge/Fast Track Court No.2, Bijnor in Sessions Trial No.140 of 2009 (State vs. Dharampal) arising out of Case Crime No.179 of 2008, under Ss. 452, 304/34, 504, 506 IPC, Police Station Kotwali Dehat, District Bijnor, whereby the appellant Dharampal has been convicted under Ss. 304/34 and 452 IPC and sentenced as follows: