OMKAR THAPA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Vivek Singh, learned counsel for the appellant and Sri L.D. Rajbhar, learned A.G.A. for the State.

(2.) This Criminal Appeal arises from judgment and order, both dated 30.05.2014 in Sessions Trial No. 1258 of 2012 by which the appellant Omkar Thapa has been convicted and sentenced for offences under Sections 376, 363 and 366 Indian Penal Code, 1860 (hereinafter I.P.C.).

(3.) The trial Court has vide its judgment dated 30.5.2014 held charges under Sections 363, 366 and 376 I.P.C., proved against the appellant. Then by a separate order dated 30.5.2014 it has sentenced the accused to ten years rigorous imprisonment for offence under Section 376 IPC together with fine Rs. 5,000/-, which if not paid, the appellant is to serve a further sentence of six month simple imprisonment; five years rigorous imprisonment for offence committed under Section 366 IPC together with fine Rs. 2,000/-, which if not paid the appellant is to serve a further sentence of three months simple imprisonment and; seven years rigorous imprisonment for offence committed under Section 363 IPC together with fine Rs. 3,000/-, which if not paid the appellant is to serve a further sentence of three months simple imprisonment.