Yogendra Kumar Sangal, J. - (1.) This appeal has been filed by the accused -Appellant Guddu alias Raj Kumar against the judgment and order passed by Special Session Judge, Sitapur dated 19.07.1996 in S.T. No. 73/93, under Sec. IPC. By the impugned judgment and order, learned Sessions Judge hold guilty to the accused -Appellant for the offence under Sec. IPC and sentenced him to go rigorous imprisonment for a period of 4 years and also to pay fine of Rs. 2,000/ -. In default of payment of fine, he will serve out rigorous imprisonment for 6 months.
(2.) Appeal already admitted for hearing vide order dated 05.08.1996.
(3.) Heard learned Counsel for the accused -Appellant and learned AGA for the State and perused the record.;