Raj Mani Chauhan, J. - (1.) HEARD learned Counsel for appellant on the point of admission and perused the impugned judgment and order.
(2.) THE appellant -Anil Kumar Singh has filed this Criminal Appeal against the judgment and order dated 12.8.2010 passed by the learned Special Additional Sessions Judge, Kheri in Sessions Trial No. 41 of 2006 (State v. Baldeo Singh @ Jitendra Singh and Anr.) arising out of case Crime No. 864 of 2004, under Sections 363, 366, 376 and 506 IPC, P.S. Gola, District Kheri whereby the learned Additional Sessions Judge has held the accused -appellant guilty and consequently convicted and sentenced him as under: Under Section 363 IPC - four years rigorous imprisonment with fine of Rs. 2,000/ -, in default of payment one month's more simple imprisonment. Under Section 366 IPC - four years rigorous imprisonment with fine of Rs. 2,000/ -, in default of payment one month's more simple imprisonment. Under Section 506 IPC - three years rigorous imprisonment with fine of Rs. 1,000/ -, in default of payment 15 days' more simple imprisonment. The maximum sentence awarded by the Trial Court is four years under each Section 363/366 IPC with default stipulation thereof.
(3.) THE appeal involves the arguable point of law.;