CHAITU LAL Vs. THE STATE

JUDGEMENT

(1.) THIS criminal appeal, preferred under Section 374(2) of The Code of Criminal Procedure, 1973 (hereinafter to be referred as Cr.P.C.), is directed against the judgment and order dated 08.05.1992 passed by Sessions Judge, Chamoli in Sessions Trial No. 36/1991, State v. Chaitu Lal, whereby the learned Sessions Judge has convicted the appellant/accused under Section 354 of The Indian Penal Code, 1860 (hereinafter to be referred as I.P.C.) and also under Section 511 r/w Section 376 IPC. Appellant/accused was sentenced to one year's rigorous imprisonment under Section 354 IPC. He was further sentenced to two years' R.I. with fine of Rs. 200/ - under Section 511 r/w Section 376 IPC. It was also directed that the sentences of imprisonment so awarded to the appellant/accused shall run concurrently.

(2.) I have heard Sri Pankaj Purohit, learned Counsel for the appellant and Sri M.A. Khan, learned brief holder for the State and perused the entire material available on record.

(3.) AFTER receiving the charge sheet, the Munsif Magistrate, Karanprayag has committed the case to the court of Sessions on 12.12.1991 after giving necessary copies to the appellant/accused as provided under Section 207 Cr.P.C.