BHALLU @ WASIUR Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned A.G.A. for the State of U.P.

(2.) Under assail in the appeal is the judgment and order dated 24.09.2014 passed by the Additional Sessions Judge, Court No.3, Ambedkar Nagar in S.T. No. 187 of 2009, State Vs. Bhallu @ Wasiur-Rahman, arising out of case crime no. 747 of 2009, under section 376 I.P.C., P.S. Ahirauli, District Ambedkar Nagar whereby the accused appellant, Bhallu @ Wasiur-Rahman has been convicted for the offence under section 376 (2)(f) I.P.C. and has been sentenced for imprisonment for life with fine of Rs.5,000/- alongwith default stipulation.

(3.) Being aggrieved by the aforesaid judgment and order, the instant appeal is before this Court.