Rajesh Kumar, J. - (1.) Heard Mr. Kripa Shankar Nanda, learned counsel appearing for the appellants and Mrs. Vandana Bharti, learned A.P.P. appearing for the State.
(2.) This appeal is directed against the judgment of conviction dated 15.05.2006 and order of sentence dated 16.05.2006 passed by Sri Alok Kumar Dubey, Additional District & Sessions Judge, Fast Track Court No.2nd, Bokaro in Sessions Trial No.92 of 2005., whereby and whereunder the appellant has been charged under Sections 366 and 366A/34 of the I.P.C and convicted for the offence under Section 363 of the I.P.C. and sentenced to undergo rigorous imprisonment for three (03) years.
(3.) Xxx XXX XXX;