VED PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appeal challenges the judgment and order dtd. 15/7/2019 by which the Division Bench of the High Court of Punjab and Haryana, Chandigarh has affirmed the orders of conviction dtd. 28/1/2004/29/1/2004 as recorded by learned Additional District Judge (Adhoc) thereby convicting the appellants for the offences punishable under Sec. 376(2) (g), 342 read with Sec. 34 of the Indian Penal Code (for short, "IPC") and sentencing them to undergo rigorous imprisonment for a period of 10 years along with fine of Rs.2,000.00 each and in default of payment of fine, to further undergo rigorous imprisonment for a period of six months each. The appellants were also sentenced to suffer imprisonment for a period of 06 months for the commission of offence punishable under Sec. 342 of the IPC.

(2.) The prosecution case in brief, as could be gathered from the material placed on record is thus:

(3.) After the completion of the investigation, charge-sheet came to be filed in the Court of competent Judicial Magistrate First Class. Since the case was essentially triable by the Sessions Judge, it came to be committed to the Sessions Court. At the conclusion of the trial, the learned Trial Judge recorded the order of conviction as aforesaid. In an appeal, the High Court has confirmed the same and hence the present appeal.