Virendra Kumar, J. - (1.) Heard Sri Brij Nandan Yadav and Sri Om Prakash Yadav, Advocates for the appellant and learned A.G.A. for the State.
(2.) This appeal has been preferred assailing the impugned order and judgment dated 16.09.1999 passed by Additional Sessions /Special judge, Hardoi in Sessions Trial No. 216 of 1995 under Section 376 I.P.C., Police Station Atrauli, District Hardoi.
(3.) The appellant has been convicted and sentenced to undergo rigorous imprisonment of seven years for the offence punishable under Section 376 I.P.C.;