KHACHERU Vs. STATE OF U P

JUDGEMENT

(1.) This appeal is directed against order dated 19. 10.1978 recorded by Sri V.M Kher, learned IV Additional Sessions Judge, Etah in Sessions Trial No. 102 of 1976. Both the appellants were convicted under Section 366 of Indian Penal Code arid sentenced to rigorous imprisonment for a period of three years each.

(2.) Khacheru appellant was further convicted under Section 376 of Indian Penal Code and sentenced to five years rigorous imprisonment Both the sentences of Khacheru were ordered to run concurrently.

(3.) Both the appellants are residents of village Lehra, Police Station Soron, district Etah; They are boatsmen. Victim Km. Sneh Lata (P.W.7), daughter of Komal Singh (P.W.6) is co-villager of appellants and is Thakur by caste. Komal Singh is a man of status and member of the Municipality.