ARVIND K.TRIPATHI, J. - (1.) MR . M. P. Yadav, learned Advocate appeared for the appellant, learned AGA Mr. A.N. Mulla appeared on behalf of the State.
(2.) THE appeal was heard and judgement was reserved on 2.4.2015.
(3.) THE present criminal appeal has been preferred assailing the judgement and order of conviction and sentence dated 31.3.2005 passed by Special Judge (S.C./S.T. Act), Varanasi in S.T. No.456 of 2004 arising out of Case Crime No.11 of 2004, under section 376 IPC, Police Station Jaitpura, District Varanasi. By the impugned judgment of conviction and sentence the accused appellant was convicted and sentenced under section 376 IPC for 10 years rigorous imprisonment with fine of Rs.10,000/ - in default of payment of fine further undergo simple imprisonment for one year, for an offence under section 3(i)XII of SC/ST (P.A.) Act to undergo a sentence of 3 years rigorous imprisonment with fine of Rs.3,000/ - and in default of payment of fine further undergo simple imprisonment for three months and in respect of offence under section 3(2)V SC/ST (P.A.) Act to undergo life imprisonment with a fine of Rs.10,000/ - and in default of payment of fine, to undergo further simple imprisonment for one year. All the sentence would run concurrently and the period already undergone in jail during trial should be adjusted as period undergone punishment by the accused appellant.;