MUBIN Vs. STATE OF U.P.

JUDGEMENT

(1.) At the very outset, the learned counsel for the accused-appellant has submitted that instead of arguing on bail application he will argue on the appeal on merits to which the learned AGA has agreed.

(2.) Heard Shri Pankaj Sharma, learned counsel for the appellant, Shri Ram Adhar and Shri Ravi Prakash Pandey, learned AGA for the State and perused the record.

(3.) Learned counsel for the accused-appellant has submitted that the appellant Mobin @ Bholu has been convicted in Sessions Trial No. 458 of 2016, (State of U.P. Vs. Mubin @ Bholu), arising out of same Case Crime No. 33 of 2011, P.S. Mahila Thana, District Mathura and sentenced for the offence under section 493 I.P.C. for 09 years rigorous imprisonment and Rs. 9000/- fine and in case of default in payment of fine 01 year additional simple imprisonment.