Accused appellant Suresh has been convicted under Section IPC and sentenced to rigorous life imprisonment along with fine of Rs - and on failure to pay the fine to undergo ... six months additional imprisonment while his two brothers Hansu and Rakesh who were charged under Section IPC have been acquitted vide a composite judgment and order of the Additional Sessions Judge Fast Track Court No Firozabad dated and Thus aggrieved the accused appellant Suresh is before this Court in the present appeal filed under Section of the Codeof Criminal Procedure No appeal is preferred by the State against the acquittal of the two co-accused Hansu and Rakesh who are the real brothers of accused appellant Suresh