- (1.) Heard the leaned counsel for the appellant, learned A.G.A. for the State and perused the record.
(2.) This appeal has been preferred against the judgment and order of conviction dated 21.03.2018, passed by Additional Sessions Judge, Court No. 1, Shahjahanpur, in Sessions Trial No. 413 of 2017 (State of U.P. vs. Sonu Gupta @ Surendra), arising out of Case Crime No. 44 of 2017, under Sections 411, 413 I.P.C., Police Station G.R.P., District Shahjahanpur, whereby the accused-appellant was convicted and sentenced for a period of six months imprisonment along with fine of Rs. 500/- under Section 411 I.P.C. and three years and six months imprisonment along with file of Rs. 5000/- under Section 413 I.P.C.
(3.) Learned A.G.A. has mentioned that the lower court record has not been yet been received.;