ROHIT KUMAR VISHWAKARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sanjay Singh, learned Counsel for the appellant and leaned AGA for the State.

(2.) This criminal appeal is directed against the judgment and order dated 23.7.2013 passed by Sessions Judge, Allahabad in S.T. No. 04 of 2013, arising out of Case Crime No. 229 of 2011, under Section 376 (D), Police Station Karchhana, District Allhabad.

(3.) The appellant has been convicted under Section 376 (D) IPC and sentenced to 20 years' rigorous imprisonment and fine of Rs.10,000/- and in default of payment of fine one year's simple imprisonment has been directed.