SHER SINGH Vs. STATS OF UTTARANCHAL

JUDGEMENT

(1.) This Criminal Appeal arises out of a judgment and order of the trial court Hated 18.10.2005 passed by the learned First Additional Sessions Judge, Udham Singh Nagar in Sessions Trial No. 324 of 2003 convicting the present appellant under Sections 376 and 506 IPC and thereby sentencing him for 7 years of rigorous imprisonment under Section 376 IPC and a fine of Rs. 25,000/-, and in default in payment of fine further simple imprisonment for 1 year. The appellant was also directed to undergo 2 years of rigorous imprisonment under Section 506 IPC and a fine of Rs. 1,000/-, and in default in payment of fine further simple imprisonment for five months.

(2.) As in this case the appellant was not being represented by any counsel at the time of final hearing, the Court appointed Mr. Rajesh Kumar Sharma, a practising lawyer of this Court as Amicus Curiae in the matter, to present the case of the appellant before this Court. He was given the paper book of the case, free of cost and time to prepare the matter. It is listed today for final hearing.

(3.) The State is being represented by Mr. Sohail Siddiqui Additional Government Advocate.