JASWANT Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Sunil Kumar Singh, learned counsel for the appellant, learned AGA and perused the record.

(2.) The instant criminal appeal has been preferred by the appellant against the judgment and order dated 10.07.2015 passed by the Additional Sessions Judge/Fast Track Court, Hardoi, in Session Trial No. 268 of 2013, State of U.P. Vs. Jaswant and another, arising out of case crime no. 417 of 2012 under sections 452,376, 376/120B and 506 IPC, Police Station- Shahabad, District Hardoi, whereby the learned trial court has convicted the accused appellant Jaswant under sections 452 and 506 IPC and sentenced him to two years' rigorous imprisonment, under section 376 IPC with rigorous imprisonment of eight years and fine of Rs.10,000/-, in default stipulation of four months additional simple imprisonment. It was also ordered that all the sentences shall run concurrently.

(3.) Coaccused Ram Swaroop and Omwati were acquitted for the offence punishable under Sections 452, 376/120B and 506 I.P.C. by the Trial Court.