DASHRATH Vs. STATE OF U.P.

JUDGEMENT

(1.) After being convicted and sentenced in ST No. 83 of 2013 arising out of Case Crime No. 975 of 2012 under section 376 (2)(g) of IPC , Police Station Kulpahad, district Mahoba by the learned Additional Sessions Judge (FTC) Mahoba, accused Sandeep Pateriya filed Criminal Appeal No. 2192 of 2016, whereas accused Dashrath preferred a Jail Appeal No. 3982 of 2017.

(2.) By the impugned judgement and order dated 14.3.2016 the learned Trial Court has convicted and sentenced the appellants Dashrath and Sandeep Pateriya to ten years rigorous imprisonment under section 376(2)(g) IPC and a fine of Rs. 5,000/- (rupees five thousand) each and in default of payment of fine, the appellants were further directed to undergo one month's simple imprisonment. Out of the total fine, half of the fine shall be paid to the victim.

(3.) Since both the afore-captioned appeals have been filed against the same judgement and in same case crime convicting the accused, the same were heard together and are being disposed of by means of this common order.