STATE OF M P Vs. DAYANAND DOHAR

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been preferred by the State of M.P. against the judgment and order dated 22-7-2003 of Justice N. S. Azad of M.P. High Court in Crl. Appeal No. 103 of 2001.

(3.) The trial Court convicted the accused under Section 376, I.P.C. and Section 3(1)(xi) of the SC/ST (Prevention of Atrocities) Act and sentenced him to 7 years R.I. under the first count and 1 year R.I. under the second count. The High Court partly allowed the appeal and while upholding the conviction of the accused on various counts reduced the sentence to the period already undergone which is nearly 3 months.