SOM PAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Prabhat Pandey, learned counsel for appellant Som Pal and learned AGA.

(2.) The appellant Som Pal alongwith other co-accused Gopal Biswas,Nathu Lal and Bachan Singh was convicted under section 468, 489-A, 489-C IPC and sentenced to 5 years' R.I. with fine of Rs. 8,000/-, 7 years' R.I. with fine of Rs.10,000/-, and 5 years' R.I. with fine of Rs.8000/-; in default of payment of fine, additional rigorous imprisonment for two years, three years and two years respectively vide judgment and order dated 31.1.2007 passed by Additional Sessions Judge Fast Track Court No.4, Pilibhit in S.T. No. 321/03 Case Crime No. 353/2002 Police Station Mathotanda, District Pilibhit.

(3.) In compliance of orders dated 5.12.2017, 14.12.2017 and 8.1.2018, learned AGA submitted report of Senior Superintendent of Central Jail, Bareilly dated 20.12.2017 which is taken on record.