TINKU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This appeal is listed on Compounding Application No.1591 of 2024 duly supported with the affidavit of applicant and victim.

(2.) The appellant was convicted by learned Additional Sessions Judge, Rishikesh under Sec. 363 and 366-A of IPC. Under Sec. 363 of IPC appellant was convicted and sentenced to three months rigorous imprisonment with a fine of Rs.2,000.00; under Sec. 366-A IPC appellant was convicted and sentenced to three months rigorous imprisonment and a fine of Rs.3,000.00 was imposed on him in Sessions Trial No.177 of 2010.

(3.) Applicant and respondent-prosecutrix (victim) are present in the Court and they are duly identified by their respective counsel.