KALLETARIYA AND ORS. Vs. STATE

JUDGEMENT

(1.) Heard Ms. Rashmi Srivastava, learned Amicus Curiae for the appellant and Sri B.A. Khan, learned A.G.A. for the State.

(2.) This Appeal has been filed by the appellants, Kalletariya and Bhola against the judgement and order dated 12.03.1982 passed by Additional Sessions Judge XI, Agra in S.T. No. 404 of 1979 convicting the appellants under Sections 363, 366 I.P.C. and sentencing them each to undergo three years R.I. for each offence and also to pay a fine of Rs. 500/- for each offence and in default of payment, the appellants have further been directed to undergo R.I. for three months and both the sentences are directed to run concurrently.

(3.) Out of the two appellants, Kalletariya and Bhola, Bhola has expired and his appeal has been abated vide this Court's order dated 5.01.2019, therefore before this Court, Appeal of Kalletariya remains which is being taken up.