RAJENDRA KUMAR @ RAJU Vs. STATE

JUDGEMENT

(1.) - This appeal, preferred by the appellant 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 18.1.1993 passed by III Addl. Sessions Judge, Dehradun in S.T. No. 92 of 1990, State v. Rajendra Kumar alias Raju and another, whereby the learned HI Addl. Sessions Judge has convicted the appellant/accused under sections 363/376 of The Indian Penal Code, 1860 (hereinafter to be referred as I.P.C). Appellant/accused was sentenced to one year's rigorous imprisonment under section 363 IPC. He was further sentenced to seven years' R.I. under section 376 IPC. Both the sentences were directed to run concurrently. Co-accused Ashok was acquitted by the Trial Court for the offences under which he was charged.

(2.) I have heard learned Counsel for the parties and perused the entire material available on record.

(3.) LEARNED Additional Chief Judicial Magistrate, Dehradun committed the case to the Court of Sessions on 11.9.1990 after giving necessary copies to the accused persons as provided under section 207 Cr.P.C.