SURESH ALIAS RAVI Vs. STATE OF M P

JUDGEMENT

(1.) These appeals are directed against the judgment dated 30.6.93 passed in Sessions Trial No. 47/90 by the Second Additional Sessions Judge, Durg.

(2.) By the impugned judgment, the appellants have been convicted under Sections 363 & 366 IPC and sentenced to undergo R.I. for 3 years & R.I. for 5 years. Appellant Suresh @ Ravi has been further convicted under Section 376 IPC and sentenced to undergo R.I. for 7 years. It has been directed that all the sentences shall run concurrently.

(3.) The facts, briefly stated, are as under: