PRADEEP KUMAR SRIVASTAVA,J. - (1.) Heard learned counsel for the parties.
(2.) The present appeal has been preferred against the judgment and order dated 15.03.2019, passed by Special Judge, Gangster Act/3rd Additional Sessions Judge, Chitrakoot, in Sessions Trial No. 14 of 2012 (State of U. P. vs. Dahchalu @ Pahalwan @ Deva and others), in Case Crime No. 6 of 2010, under Section 2/3 U.P. Gangster and Anti Social Activities (Prevention), Act, 1986, Police Station Mau, District Chitrakoot, whereby the accused appellant has been convicted and sentenced to undergo rigorous imprisonment for five years along with fine of Rs. 20,000/- with default stipulation.
(3.) Admit.;