MORU MANDAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THIS appeal, directed against the judgment and order dated 30.03.2011, passed by Additional District Judge/I Fast Track Court, Rudrapur, District Udham Singh Nagar, is received through Superintendent Sub -jail, Haldwani. The accused/appellant Moru Mandal has been convicted under section 376 and 506 IPC by the trial court, and he has been sentenced to rigorous imprisonment for a period of seven years, and directed to pay fine of Rs. 22,000/ - under section 376 IPC, and simple imprisonment for a period of six months and directed to pay fine of Rs. 2,000/ - under section 506 IPC.

(2.) HEARD learned Amicus Curiae for the appellant, and learned counsel for the State.

(3.) THE Chief Judicial Magistrate, Udham Singh Nagar, on receipt of the charge sheet, after giving necessary copies to the accused as required under section 207 Cr.P.C. committed the case to the court of sessions for trial. The trial court on 22.05.2009 after hearing the parties framed charge of offences punishable under section 376 and 506 IPC to which accused Moru Mandal pleaded not guilty and claimed to be tried.