ZAFAR Vs. STATE OF U P

JUDGEMENT

(1.) Instant criminal appeal was listed for hearing on bail application. Since learned counsel for the appellant expressed his willingness to argue the appeal finally to which learned AGA also gave his consent so we heard this appeal on merits with the consent of parties at the bail stage.

(2.) Shri Sajjad Husain, learned counsel for the appellant and Shri Sharad Dixit, learned AGA for the State, were heard.

(3.) Under challenge in the instant criminal appeal is the judgment and order dated 01.12.2010 passed by Additional Sessions Judge, Court No.1, Balrampur, in Sessions Trial No.53 of 2009 arising out of Case Crime No.218 of 2009, Police Station Kotwali Gaisadi, District Balrampur, whereby the present appellant was convicted for the offence under Section 376 IPC and was sentenced with imprisonment for life and also with fine of Rs.25,000/- with default stipulation of one year's additional imprisonment.