SHANKAR SINDHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) AS these two appeals arise out of the same judgment and order dated 29.7.1999 passed by Special Judge (Atrocities) Bilaspur in Special Criminal Case No. 06/1999 convicting the accused/appellants under Sections 450 and 376 (2) (g) IPC and sentencing each of them to undergo rigorous imprisonment for 4 years and pay fine of Rs. 500 u/s 450 and rigorous imprisonment for 10 years and pay fine of Rs. 500 u/s 376 (2) (g) IPC plus default stipulations, they are disposed of by this common judgment.

(2.) CASE of the prosecution in brief is that on 4.11.1998 at about 4 p.m. FIR Ex. P-1 was lodged by the prosecutrix (PW-1) - a married lady aged about 25 years alleging that on

(3.) HEARD counsel for the parties and perused the material available on record.