URMILA Vs. RAJU

JUDGEMENT

(1.) Heard the parties.

(2.) Leave granted.

(3.) Respondent 1 Raju was convicted by the trial court u/s. 376 read with Sec. 511 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for a period of three years and to pay fine of Rs. 1000.00, in default, to undergo further imprisonment for a period of three months. On appeals being preferred, the High Court of Punjab and Haryana affirmed the conviction but reduced the sentence of imprisonment from three years to six months and directed to pay compensation of Rs. 25,000.00. Hence, these appeals by special leave.