(1.) Heard Smt. Nisha Srivastava, learned Amicus Curiae for appellant and Mr. Anurag Verma, learned Additional Government Advocate for the State.
(2.) This appeal has been preferred against the impugned judgment and order dated 18.05.2010 delivered by the then learned Additional Session Judge, Fast Track Court, Court No. 30, Baraanki. Accused-appellant Jagdish Kori is detained in jail and he forwarded on 27.05.2010 this appeal through Jailer, district-Barabanki. The accused-appellant has been convicted for the offence punishable under Section 376 I.P.C. and sentenced to undergo rigorous imprisonment for ten years and fine of Rs. 5000/- along with default stipulation. In default of deposit of fine the appellant has to undergo additional rigorous imprisonment for one year.
(3.) The Amicus-curiae Sri Raghvendra Pandey, Advocate was appointed by order dated 05.12.2011 and he was discharged vide order dated 28.08.2017. Smt. Nisha Srivastava, Advocate filed her Vakalatnama on behalf of appellant. Afterwards, on 19.09.2017, she was appointed as Amicus-curiae on behalf of appellant.
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