ARJUN 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 19.03.2013 passed by the Additional Sessions Judge, Court No.9, Barabanki in S.T. No. 572 of 2011, State Vs. Arjun, arising out of case crime no. 53 of 2011, under section 376 I.P.C., P.S. Baddupur, District Barabanki, whereby the accused appellant, Arjun has been convicted for the offence under section 376 I.P.C. and has been sentenced for imprisonment for life with fine of Rs.10,000/- alongwith default stipulation.

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