DINESH KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Sri Alok Singh, learned counsel for the appellant and Sri Chandra Shekhar Pandey, learned Additional Government Advocate were heard.

(2.) Under challenge in the instant criminal appeal is the judgment and order dated 31.05.2010 passed by learned Additional Sessions Judge, Court No. 4, Pratapgarh, in Sessions Trial No. 234 of 1997, arising out of Case Crime No. 147 of 1994, Police Station Maheshganj, District Pratapgarh, whereby the appellant Dinesh Kumar was convicted and sentenced as under:

(3.) The other accused persons namely Shailendra Kumar and Smt. Munni Devi were acquitted of the charges leveled against them.