SUNIL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) APPELLANT Sunil stands convicted under sections 376 (2) (g) IPC and under Section 3 (2) (v) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 and has been awarded sentences of Rigorous imprisonment for 10 years and Rigorous Imprisonment for life and fine of Rs. 1,000/- in default further Rigorous Imprisonment for 6 months respectively; and, appellant Ramesh stands convicted under Sections 376 (2) (g), 458,323 and 506 IPC and has been awarded life imprisonment, Rigorous Imprisonment for 5 years, Rigorous Imprisonment for 6 months and Rigorous Imprisonment for 1 year, by the judgment and order of conviction recorded by Special Judge, damoh in Special Case No. 419/1996 decided on 10-9-1997.

(2.) ALONG with appellants Sunil and Ramesh, Azad was also tried and prosecuted for commission of the said offences and has been found guilty for commission of the aforesaid offences, but he has not preferred any appeal. Today, we have again got it verified from the Office and have been informed that he has not preferred any appeal.

(3.) WE have accordingly heard the learned Counsel for the appellants. Perused the record.