PUNNU Vs. STATE (GOVT. OF NCT) DELHI

JUDGEMENT

(1.) Introduction Crl. A.586/2006 by Appellant Saroj is directed against the judgment dated 17th February, 2006 passed by the learned Additional Sessions Judge (ASJ), New Delhi in Sessions Case No.163/2004 arising out of FIR No. 11/2003 registered at Police Station (PS) Delhi Cantonment, convicting her for the offence under Section 109 IPC read with 376 (2) (g) IPC and Section 5 (1) (c) of the Immoral Traffic Prevention Act, 1956 (ITPA) as well as the order on sentence dated 22nd February, 2006 whereby for the offence under Section 109 read with Section 376 (2) (g) IPC she was sentenced to rigorous imprisonment (RI) for life with a fine of Rs. 1,000/- and in default of payment, to undergo RI for two months and for the offence under Section 5 (1) (c) of the ITPA she was sentenced to RI for seven years with a fine of Rs. 500/- and in default to undergo RI for one month.

(2.) The companion appeal i.e. Crl.A. 1429/2013 is by Punnu, the husband of Saroj and is directed against judgment dated 10th September, 2013 passed by the learned ASJ, Dwarka Courts in Sessions Case No.77/2013 arising out of the same FIR No.11/2003 registered at PS, Delhi Cantonment, convicting him for the offences under Sections 120 B IPC, Section 344 IPC, Section 376 IPC, Section 376 (2) (g) IPC, Section 506 IPC and Section 5(1) (c) of ITPA. It is also directed against the order on sentence dated 17th September, 2013 whereby for the offences mentioned above, he was sentenced as under:

(3.) While in the case of Saroj the sentences were directed to run concurrently, in the case of Punnu the sentence as in (1) above was directed to run first and after its completion sentences at (2), (3) and (5) were directed to run concurrently. After the completion of those three sentences, sentences at (4) and (6) were directed to run consecutively.