BALA KRISHNA NARAYANA,J. - (1.) "Heard and perused the impugned judgement and order as well as the entire lower court record. I will give reasons later on. But I make the operative order here and now.
(2.) This appeal is allowed. The impugned judgement and order dated 21.4.2011 passed by the Addl. District & Sessions Judge, court no. 21, Meerut in S.T. no. 777 of 2010 (State vs. Laloo), under Sections 363, 366 and 376 I.P.C., P.S. Lalkurti, district-Meerut is hereby set aside. The appellant is acquitted of all the charges.
(3.) The appellant is in jail. He shall be released forthwith, unless he is wanted in any other criminal case.";