Shri Kant Tripathi, J. - (1.) THE Appellant has been convicted and sentenced under Section 3(1) of the U.P. Gangster and Anti -Social Activities (Prevention) Act, 1986 vide the judgment and order dated 29.03.2011 rendered in S.T. No. 4 of 1990 arising out of case crime No. 83 of 1990, by Additional Sessions Judge/Additional Special Judge (Gangster Act), Court No. 13, Varanasi, and the maximum sentence imposed on him is of 3 years' R.I.
(2.) HEARD the learned Counsel for the Appellant and the learned A.G.A. for the Respondent and perused the record. Admit. Summon the lower court record.
(3.) NOTICE on behalf of the State -Respondent has already been accepted.;