Ravindra Nath Kakkar, J. - (1.) Heard Sri Devendra Pratap Singh, Amicus Curiae, learned counsel for the appellant and Sri Ratan Singh, learned A.G.A. for State of U.P.
(2.) The present appeal has been filed by accused Vinod Kumar alias Pramod alias Rajkumar against judgment and order dated 04.12.2010 passed by Sri Narendra Singh, Additional Sessions Judge, Fast Track Court No.5, Firozabad, in Sessions Trial No.468 of 2009 (State Vs. Vinod Kumar alias Pramod alias Rajkumar) arising out of Crime Case No.130 of 2009 whereby appellant was convicted for the offence under Sections 376, 363, 366, 506 IPC.
(3.) The appellant was directed to undergo Rigorous Imprisonment for life for the offence under Section 376 IPC and also a fine of Rs.10,000/-. In default of payment of fine, appellant was directed to undergo two years' additional imprisonment. For the offence under Section 363 IPC, appellant was directed to undergo five years' rigorous imprisonment and fine of Rs.5,000/-. In default of payment of fine, he was also directed to undergo one year's additional imprisonment. For the offence under Section 366 IPC, appellant was sentenced ten years' rigorous imprisonment and fine of Rs.7,000/-. In default of payment of fine, appellant was directed to undergo one year's additional imprisonment. For the offence under Section 506 IPC, appellant was sentenced six months' rigorous imprisonment. All the sentences were directed to run concurrently.;