OM PRAKASH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri P.N. Singh, learned counsel for the appellant and learned A.G.A. for the State.

(2.) This appeal is directed against the judgment and order dated 16.3.2013 passed by Additional Sessions Judge, Court No. 9, Ghaziabad, in Session Trial No. 1291 of 2006 (State v. Om Prakash), arising out of Case Crime No. 619 of 2006, Police Station Loni, District Ghaziabad.

(3.) The appellant has been convicted under Section 376 IPC and sentenced to 10 years rigorous imprisonment and fine of Rs. 15,000/- and in default of payment of fine, one year's simple imprisonment has been directed.