(1.) APPELLANT :
(2.) The Additional Sessions Judge convicted and sentenced the appellant to life with a fine of Rs.5,000/-, in default, 6 months Rigorous Imprisonment under Section 376(1) IPC and also convicted and sentenced him to 7 years Rigorous Imprisonment with a fine of Rs.3,000/-, in default, 3 months Rigorous Imprisonment under Section 506(ii) IPC. However, directed both the sentences to run concurrently.
(3.) The prosecution case, in brief, may be recounted as under :