LAKHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Ms. Anjali Gupta and Ram Kishore Gupta, learned counsel for the appellant, and the learned AGA for the State.

(2.) This appeal arises from the judgment and order dtd. 29/3/1986 passed by the Sessions Judge, Hamirpur in Sessions Trial No. 59 of 1985. The trial court convicted the appellant under Sec. 109 read with Sec. 376 IPC and sentenced him to five years' rigorous imprisonment.

(3.) By the order dtd. 13/12/2015, the appeal filed on behalf of the co- accused Hallu was declared abated as the co-accused Hallu in the connected appeal was reported to be dead.