RAGHURAJ SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) This appeal has been preferred against the judgment of conviction dtd. 16/11/2013, vide which appellant Raghuraj Singh was held guilty of offence under Sec. 394, 302 and 376 IPC, whereby co-accused Pintu alias Dharmendra was acquitted of the charges as well as the order of sentence dtd. 16/11/2013 vide which the appellant Raghuraj Singh was awarded life imprisonment with fine Rs.20,000.00 under Sec. 302 IPC and in default of payment of fine to further undergo six months imprisonment.

(2.) The appellant was also awarded 10 years rigorous imprisonment and Rs.10,000.00 fine under Sec. 394 IPC and in default of payment of fine to further undergo three months custody. The appellant was awarded 10 years rigorous imprisonment and Rs.10,000.00 fine under Sec. 376 IPC and in default of payment of fine to further undergo three months custody. All the sentences were ordered to run concurrently.

(3.) As per the custody certificate, the appellant has undergone 11 years and 2 months of actual custody, as he was never granted bail during the trial as well as after filing of the present appeal.