SUBHASH Vs. STATE

JUDGEMENT

(1.) IN pursuance of the order dated 29.02.2012, appellant is produced from Jail in the court.

(2.) VIDE the instant petition, the appellant has assailed the judgment dated 15.03.2010, whereby he was held guilty and convicted under Section 376/511/506 Indian Penal Code, 1860 and also assailed the order on sentence dated 18.03.2010, whereby he was sentenced to undergo RI for a period of 5 years with fine of Rs.50,000/- for the offence punishable under Section 376 read with Section 511 of Indian Penal Code, 1860. In default of payment of fine, he shall further undergo RI for a period of 2 years.

(3.) IT is observed by the ld. Trial Court that as per the law laid down by the Hon'ble Supreme Court, the convict shall pay maintenance to the child @ Rs.500/- per month till the age of her majority or her marriage whichever is later. The said amount shall also be recovered from the estate of the convict as he is in judicial custody undergoing the sentence.