NIRANJAN SINGH Vs. STATE

JUDGEMENT

(1.) By order dated 1.6.85 the learned Additional Sessions Judge convicted and sentenced the accused as under : (i) Under Section 363 Indian Penal Code I sentence the accused with R I. for 3 years alongwith a fine of Rs. 100.00 . In default of the payment of - fine he will suffer further R.I. for one month. (ii) Under Section 366 I .P.C. I sentence the accused with R.I. for 7 years alongwith a fine of Rs. 100.00 . In default of payment of fine he will further suffer R.l. for one month. (iii) Under Section 376 Indian Penal Code I sentence the accused with R.I. for 7 years alongwith a fine of Rs. 100.00 . In default of payment of fine he will further suffer R.I. for one month. All the substantive sentences of imprisonment were ordered to run concurrently.

(2.) The appellant has challenged his conviction and sentence by way of filing the present appeal.

(3.) Unfortunately, learned counsel for the appellant has not cared to put in appearance inspite of the fact that the case remained on the board since 28-4-86 as item No. 1. I have heard the arguments of the learned counsel for the State and with his help gone through the record carefully.