RAM JATAN Vs. STATE OF U.P.

JUDGEMENT

(1.) In pursuance of directions issued earlier, appellant-Ram Jatan is present before this Court duly identified by his Counsel, Mr. Santosh Kumar Srivastava whose power filed today is taken on record and submits that the appeal may be heard finally today itself.

(2.) Heard Mr.Santosh Kumar Srivastava, learned counsel for appellant and learned Additional Government Advocate for respondent-State.

(3.) The instant Criminal Appeal under Sec. 374(2) CrPC has been filed against judgment and order dtd. 24/2/2004 passed by the Additional Sessions Judge/Fast Track Court No.4, District Sitapur, in Sessions Trial No.450 of 1998, State v. Ram Jatan, arising out of Case Crime No. 177 of 1996, under Ss. 323, 504, 506, 308 I.P.C., Police Station Hanswar, District Faizabad, convicting and sentencing the appellant under Sec. 308 I.P.C. to five years rigorous imprisonment, under Sec. 323 IPC to one year rigorous imprison, and under Sec. 506(2) to two years rigorous imprisonment.