PARASU RAM RAJAK Vs. STATE OF C G

JUDGEMENT

(1.) Heard. Admit.

(2.) Also heard on I.A. No. 1 application for suspension of sentence and grant of bail.

(3.) Appellant has been convicted for committing offence under Section 363 of Indian Penal Code and has been awarded sentence of R.I. for 3 years and fine of Rs. 200/-, in default of payment of fine, to undergo additional R.I. for 1 month, under Section 366 of Indian Penal Code, appellant has been awarded sentence of R.I. for 4 years and fine of Rs. 300/-, in default of payment of fine, to undergo additional R.I. for 2 months and under Section 376 of Indian Penal Code, appellant has been awarded sentence of R.I. for 7 years and fine of Rs. 500/-, in default of payment of fine, to undergo additional R.I. for 3 months with a direction to run the sentences concurrently.