BADSHAH @ SUBHASH Vs. STATE OF U P

JUDGEMENT

(1.) The instant appeal filed on behalf of accused-appellant under section 374(2) Cr.P.C., is directed against judgment and orders dated 4th April, 2012/10th April, 2012, whereby he was convicted under sections 363, 366 & 376 IPC and sentenced to undergo rigorous imprisonment of five years and to pay fine of Rs.5,000/-, rigorous imprisonment of seven years and to pay fine of Rs.7,000/-, rigorous imprisonment of ten years and to pay fine of Rs.10,000/-, respectively. On the above counts, in default of payment of fine, he was further directed to undergo six months' simple imprisonment, nine months simple imprisonment and one year's simple imprisonment. All the sentences were directed to run concurrently.

(2.) Heard Sri Awadh Bihari Pandey, learned counsel for the appellant, learned AGA for the State-respondent and perused the record.

(3.) The facts giving rise to the present appeal may be summarized as under:-