Yogendra Kumar Sangal, J. - (1.) This appeal has been filed by the accused -Appellant against the judgment and order dated 14.06.2010 passed by learned Special Session Judge, SC/ST Act, Unnao in Special Sessions Trial No. 227 of 2008 State v/s. Raj Kumar alias Raja Savita, Case Crime No. 457 of 2008 under Sec. IPC and SC/ST Act, P.S. Safipur, District Unnao convicting the accused -Appellant for the offence under Sec. IPC for 4 years R.I. and to pay a fine of Rs. 2,000/ -and in default of payment of fine to go two months additional imprisonment. Accused -Appellant was acquitted for the charge under Sec. SC/ST Act.
(2.) Appeal already admitted for hearing vide order dated 24.06.2010. On 16.12.2010 appeal was fixed for disposal of bail application during the pendency of the appeal.
(3.) Heard learned Counsel for the accused -Appellant and learned AGA for the State and perused the record.;