- (1.) Heard Sri J. Abbas, learned counsel for the appellant and Sri I.P.S. Rajpoot, learned AGA for the State.
(2.) The instant criminal jail appeal has been filed by Ram Singh @ Dharmbir Singh @ Balyogi Ji Siddh Baba son of Kamal Singh, resident of village Batpura, Police Station Sahpau, District Hathras, challenging his conviction and sentence awarded vide judgment and order dated 1.5.2008 passed by Additional Sessions Judge, FTC No.2, Agra, in Session Trial No.784 of 2006 State Vs. Ram Singh @ Dharmbir Singh @ Balyogi Ji Siddh Baba, relating to Crime No.106 of 2006, under Sections 363, 366, 376 I.P.C. Police Station Malpura, District Agra whereby the appellant was convicted under Sections 363, 366, 376 I.P.C. and awarded sentence seven years rigorous imprisonment under Section 363 I.P.C. with fine of Rs.5,000/-, in default of payment of fine, five months additional imprisonment, seven years rigorous imprisonment under Section 366 I.P.C. with fine of Rs.10,000/-, in default of payment of fine, ten months additional rigorous imprisonment and ten years rigorous imprisonment under Section 376 I.P.C. with fine of Rs.10,000/-, in default of payment of fine, ten months additional rigorous imprisonment. All the sentences have been ordered to run concurrently.
(3.) Since the appellant was detained in jail during the trial, therefore, he preferred this appeal from jail after his conviction.;