LAKHAN MAHOR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on admission.

(2.) Record perused.

(3.) Appeal is admitted for final hearing. The present appeal under Section 374(2) of Cr.P.C. has been filed by the appellant against the judgment dated 31.10.2019 passed by the Court of X Additional Sessions Judge, Gwalior in S.T. No.531/2017, whereby the appellant has been convicted under Section 376(1) of IPC and sentenced to undergo seven years' R.I. with fine of Rs.50,000/- and in default of payment of fine, one year's additional R.I.