NEKH PAL ALIAS NEK PAL Vs. STATE

JUDGEMENT

(1.) VIDE judgment dated 27. 1. 2006, the petitioner Nek Pal had been convicted along with co-accused Manoj under Sections 376 and 366/34 of the IPC. Vide order of sentence of even date, he had been sentenced to undergo RI for 10 years and to pay a fine of Rs. 5000/- for each of the two offences; in default of payment of fine to undergo SI for one year for each offence; sentences were to run concurrently.

(2.) NOMINAL roll of the petitioner has been called.

(3.) AS on 25. 11. 2009, he has suffered a sentence of 7 years, 8 months and 17 days. Fine has not been paid.