(1.) This is an appeal filed by Riyasat against the judgment and order of the District and Sessions Judge, Haridwar, dated 14-11-1991, in Sessions Trial No. 171 of 1991, convicting the appellant under S. 302, 376 and 201, I.P.C. and sentencing him to death, rigorous imprisonment for ten years and one year's R.I. respectively.
(2.) Usual reference for confirmation of the death sentence of Riyasat has also been made by the learned Sessions Judge, which is numbered as Reference No. 6 of 1991. Both criminal appeal as well as the Reference have been heard together.
(3.) The story of rape followed by ghastly murder of a girl 'Guria', aged about 6 years by the appellant, Riyasat, has been revealed by the prosecution in the present case.
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