Mahadev vs State Of U.P.
2015 Latest Caselaw 885 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- CRIMINAL APPEAL No. - 694 of 2015
 

 
Appellant :- Mahadev
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Sunder Lal,Munni Lal
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Shashi Kant,J.

Heard learned counsel for the appellant and learned A.G.A. for the State of U.P.

This criminal appeal under Section 374(2) Cr.P.C. has been filed against the order dated 23.05.2015 passed by Additional Sessions Judge, Fast Track in S.T. No. 1417 of 2010, Crime No. 750/2009, under Sections 376, 452, 323, 504 and 506 I.P.C., Police Station Thakurganj, District Lucknow, whereby learned Trial Court has convicted and sentenced the appellant under Section 452 I.P.C. for a period of five years imposed fine of Rs. 10,000/- and in default of fine three months further R.I. and under Section 504 I.P.C. sentenced one year and imposed fine of Rs. 1,000/- and in default of fine one month further R.I. and under Section 323 I.P.C. for a period of six months and imposed of Rs. 500/- in default of payment of fine appellant further serve 15 days R.I. All the sentences are directed to run concurrently.

Admit.

Learned A.G.A. is present for respondent-State of U.P., therefore, there is no need to issue notice to the State.

Summon the record of learned lower court.

List on 18th June, 2015 for hearing of bail application along with record of learned lower Court.

Order Date :- 11.6.2015

Monika