BHRINGU NATH Vs. STATE

JUDGEMENT

(1.) Crl.M.(B.) No. 252/2008

(2.) THE appellant has been convicted for the offence punishable under Section 376 IPC. The judgment and order is dated 30.11.2004. Vide order of sentence dated 1.12.2004, the appellant has been sentenced to undergo imprisonment for life and to pay a fine of Rs. 5,000/ -, in default, to undergo RI for 6 months.

(3.) WE note that when the incriminating circumstances were put to the appellant i.e. when he was examined under Section 313 Cr.P.C, the appellant stated: