SATYAVEER SINGH KURMI Vs. STATE OF U.P.

JUDGEMENT

(1.) In pursuance to the order dtd. 25/1/2024, the appellant, namely, Satyaveer Singh Kurmi is present before this Court and he has been identified by his Counsel. His personal appearance is exempted.

(2.) Heard learned counsel for the parties.

(3.) The instant Criminal Appeal under Sec. 374 Cr.P.C. has been moved on behalf of the appellant, against the order dtd. 7/9/2002 passed by learned Additional District and Sessions Judge, F.T.C. No.3, Hardoi in Sessions Trial No.358 of 2001, Police Station Mallawan, District Hardoi, convicting and sentencing the appellant under Sec. 306 I.P.C. for five years rigorous imprisonment alongwith fine of Rs.2,000.00 with default stipulation.