BAITULLAH Vs. STATE OF U.P.

JUDGEMENT

(1.) This appeal has been preferred against the Judgment and order dated 2.2.2012 passed by the First Additional Sessions Judge (Ex-cadre), Kushinagar by which the accused has been convicted under Section 376, 363, 366 and 368 I.P.C. and was sentenced to undergo 20 years rigorous imprisonment along with fine of Rs. 50,000/- under Section 376 I.P.C. and five years imprisonment along with fine of Rs.10,000/- under Sections 363, 366 and 368 each with default stipulation.

(2.) As per order in Criminal Revision No. 3412 of 2015, the appellant is held to be juvenile on the date of Judgment.

(3.) How the accused has to be dealt with, is now a matter of consideration before this court.