MUKESH Vs. STATE (N.C.T. OF DELHI)

JUDGEMENT

(1.) BY the judgment dated 24th February, 2009, Additional Sessions Judge, Delhi has convicted the Appellants under Sections 341/34 and Section 376(2)(g) IPC. Appellants have been sentenced to undergo rigorous imprisonment for 10 years each along with fine of Rs. 3,000/ - each and in default of payment of fine to undergo simple imprisonment for 3 months under Section 376(2)(g) IPC; sentenced to undergo simple imprisonment for one month each for the offence under Sections 341/34 IPC. Both the sentences have been directed to run concurrently. Benefit of Section 428 Code of Criminal Procedure has also been given to the Appellants.

(2.) IT is this judgment which is under challenge in these Appeals. Accordingly, both the abovementioned appeals are being disposed of together.

(3.) AFTER registration of FIR, prosecutrix was medically examined in Maharshi Balmiki Hospital, Pooth Khurd, Delhi vide MLC No. 759/03 (Ex. PW5/A). Following injuries were found on her person: