Raj Mani Chauhan, J. - (1.)HEARD learned Counsel for the appellant on the point of admission of appeal and perused the impugned judgment and order dated 03.06.2010.
(2.)THIS appeal has been directed by the accused -appellant against the judgment and order dated 03.06.2010 passed by Additional Sessions Judge, Fast Track Court No. 9, Lucknow in Sessions Trial No. 1701 of 2008 (Crime No. 365 of 2008) State v. Ajharuddin, under Section , I.P.C., Police Station Ashiyana, District Lucknow, whereby learned Additional Sessions Judge has held the accused appellant guilty under Sections , I.P.C., consequently he has convicted and sentenced the accused appellant to undergo different terms of imprisonment and to pay fine with default stipulation. The maximum sentence awarded by the trial court is of three years under Section I.P.C.
Admit.

(3.)HEARD learned Counsel for the appellant on the prayer of bail of accused appellant.