DHARAMJEET Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred under Section 374 (2) of the Code of Criminal Procedure, 1973 against the judgment dated 30.11.2009, passed by the Additional Sessions Judge(FTC) Manendragarh, District Koriya (CG) in Sessions Trial No. 50/2009, whereby the appellant has been convicted under Sections 366 and 506 Part II of the Indian Penal Code, 1860 (for short the I.P.C.) and sentenced to undergo R.I. for 3 years and fine of Rs. 1000/-; and R.I. for 1 year and fine of Rs. 500/- with default stipulations. Both the sentences were directed to run concurrently.

(2.) As per the prosecution case, the prosecutrix was compelled to go with the appellant on a motorcycle on 20.4.2009 from village Piperbahra to Painari. The further case of prosecution is that the appellant threatened the prosecutrix to kill her. The matter was investigated and the appellant was charge-sheeted. After hearing both the parties, the trial Court has convicted and sentenced the appellant as aforementioned.

(3.) I have heard learned counsel for the parties and perused the record.