RAMESH ALIAS BAJRANGI Vs. STATE

JUDGEMENT

(1.) THIS is an Appeal under Section 374 (2) of Cr. PC against judgment dated 4/2/2004 and sentence dated 7/2/2004 passed by the Additional Sessions Judge, smt. Asha Menon in Case No. 5/2000. By virtue of the aforesaid judgment the appellant has been convicted of offences under Section 363/376/302/201 of the indian Penal Code (hereinafter referred to in short as "ipc" ). As regards conviction under Section 201 IPC, the Appellant has been sentenced to five (5)years rigorous imprisonment with fine of Rs. 1000. 00, in default of which, the appellant has been sentenced to undergo a further rigorous imprisonment for two (2) months. In so far as offence under Section 363 of IPC is concerned, the appellant has been sentenced to undergo seven (7) years rigorous imprisonment with fine of Rs. 3,000. 00, in default of which, the Appellant has been sentenced to undergo a further rigorous imprisonment of four (4) months. As regards conviction under Section 302 IPC is concerned, the Appellant has been sentenced to imprisonment for life with fine of Rs. 5,000/- failing which he is to undergo a further rigorous imprisonment for six (6) months. Lastly, for the offence under Section 376 of IPC, the Appellant has been sentenced to life imprisonment with fine of Rs. 5,000/- failing which he is to undergo a further rigorous imprisonment for a period of six (6) months.

(2.) THE Appellant being aggrieved by the impugned judgment has preferred the present Appeal before this Court.

(3.) FOR the purpose of disposal of the Appeal, it would be necessary to detail out the case set up by the prosecution.