RAMESH @ PINDARI Vs. STATE

JUDGEMENT

(1.) The present appeals are directed against the judgement dated 18th September 2017 passed by the learned Additional Sessions Judge, Special Fast Track Court-2 (Central) ("the trial Court") in SC No. 27600/2016 arising out of FIR No.26/2015 convicting the three Appellants, viz. Beeru ("A-1" who has preferred Crl.A. 14/2018), Islam ("A-2" who has preferred Crl.A. 1122/2017), and Ramesh @ Pindari ("A-3" who has preferred Crl.A. 1029/2017), for the offences under Section 366/34 IPC, Section 376D IPC, Section 376 (2) (l) IPC, and Section 506/34 IPC.

(2.) The appeals are also directed against the order on sentence dated 26th September 2017 whereby the Appellants were sentenced as under:

(3.) The trial Court, noting that the three convicts were from economically weak backgrounds, did not direct them to pay compensation to the victim. It directed that a copy of its judgment be sent to the District Legal Services Authority to consider the payment of suitable compensation to PW-1 in terms of Section 357A (2) Cr PC.