BALA KRISHNA NARAYANA,J. - (1.) The arguments of this case concluded on 12.6.2017. I then made the following order : "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. This appeal is allowed. The impugned judgement and order dated 21.4.2011 passed by the Addl. District and Sessions Judge, court no. 21, Meerut in S.T. no. 777 of 2010 (State v. 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. The appellant is in jail. He shall be released forthwith, unless he is wanted in any other criminal case."
(2.) Here are the reasons : This appeal has been preferred by the appellant, Laloo against the judgement and order dated 21.4.2011 passed by the Addl. District and Sessions Judge, court no. 21, Meerut in S.T. No. 777 of 2010 (State v. Laloo), under Sections 363, 366 and 376 I.P.C., P.S. Lalkurti, district Meerut, by which the appellant has been convicted and sentenced to five years R.I. and a fine of Rs. 5,000/and in default of payment of fine one year additional simple imprisonment under Section 363 I.P.C., 5 years R.I. and a fine of Rs. 5,000/and in default of payment of fine one year additional simple imprisonment under Section 366 I.P.C. and 10 years R.I. and a fine of Rs. 10,000/and in default of payment of fine two years additional simple imprisonment under Section 376 I.P.C.
(3.) All the sentences were directed to run concurrently.;