Anil Kumar Srivastava, J. - (1.) Heard Sri Sanjay Pandey , learned counsel for the appellant, learned AGA and perused the record.
(2.) Instant appeal has been filed against the impugned judgment and order dated 21.10.1997 passed by Vth Additional Sessions Judge, Sitapur in Sessions Trial No. 616 of 1991, arising out of case crime no. 53 of 1991 under sections 363, 366, 368 and 376 IPC, Police Station Sandana, District Sitapur, whereby accused appellant Chhotu was convicted and sentenced under sections 366 IPC for five years' rigorous imprisonment and a fine of Rs. 1000/- with default stipulation of six months' additional imprisonment, under section 368 IPC for five years' rigorous imprisonment and a fine of Rs. 1000/- with default stipulation of six months' additional imprisonment and under section 376 IPC for seven years' rigorous imprisonment and a fine of Rs. 2000/-, with default stipulation of nine months' additional imprisonment. Accused appellant was acquitted of the offence punishable under section 363 IPC.
(3.) Feeling aggrieved, this appeal has been preferred by the accused appellant.;