VINOD KUMAR ALIAS BITTU Vs. STATE OF DELHI

JUDGEMENT

(1.) We have heard learned Counsel for the parties.

(2.) Leave granted.

(3.) The appellant-Vinod Kumar @ Bittu was convicted by the trial Court and was sentenced to rigorous imprisonment for ten years and to pay fine of Rs. 5,000/- and in default of payment of fine to further undergo rigorous imprisonment for the period of two years for the offence under Section 376(2) to further undergo rigorous imprisonment for seven years and to pay fine of Rs. 4,000/- under Section 366 IPC and in default of payment of fine to further undergo rigorous imprisonment for a period of eighteen months. The appellant was acquitted under Section 376(2)(g), however, he was convicted under Section 366/34 of the Indian Penal Code and was sentenced to imprisonment for four years.