STATE OF M P Vs. PARASRAM

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been preferred by the State of M.P. against the judgment and order dated 13-8-2003 of Justice N.S. Azad of M.P. High Court in Crl. Appeal Nos. 979 of 2002.

(3.) The trial Court convicted the accused under Section 376, I.P.C. and awarded him a sentence of 7 years R.I. and a fine of Rs. 500/- and in default to undergo simple imprisonment for a further period of one month. The High Court partly allowed the appeal and while upholding the conviction of the accused reduced the sentence to the period already undergone which is nearly 1 year and 2 months.