PAHARI Vs. STATE OF U.P.

JUDGEMENT

(1.) This appeal has been directed against the judgment and order dated 4.3.2006 passed by Special Judge (S.C./S.T. Act), Basti in S.T. No. 84 of 1999 whereby the appellants were convicted under Sec. 354 I.P.C. and were sentenced to undergo simple imprisonment for four months.

(2.) During pendency of the appeal, the appellant no. 1 - Pahari, expired, therefore, the appeal filed by Pahari stood abated vide order dated 18.11.2016 passed by this Court. Now only appellant no. 2 Surendra is before this Court, who is in jail since 7.12.2016.

(3.) Heard Sri Narsingh Pandey, learned counsel for the appellant and Sri Shanti Prakash Patel, learned A.G.A. for the State. Perused the records.