M PARKASH Vs. STATE

JUDGEMENT

(1.) Even though this appeal is on my board at No. 2, none appeared tor the appellant. In this situation Sodhi Teja Singh has been heard and he has very fairly taken me through the entire record.

(2.) The appellant has been convicted under Sections 366,3761.P.C. He was sentenced to six months' rigorous imprisonment under Section 342 IPC. He was also sentenced to four years' rigorous imprisonment and to a fine of Rs 100.00 , in default further rigorous imprisonment under Section 366 IPC. The appellant was also sentenced to rigorous imprisonment for seven years and a fine of Rs. 100.00 . in default three months' rigorous imprisonment under Section 376 IPC. The learned trial Judge however, directed that the substantive sentences shall run concurrently.

(3.) The appellant was prosecuted on the following set of facts.