BANSILAL Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order of conviction and sentence passed by the learned Second Additional Sessions Judge, Neemuch in Sessions Trial No. 101/94 dated 29.12.1995, whereby he was pleased to convict the appellant of the offences under sections 363, 376 and 377 of the Indian Penal Code and sentenced him to undergo RI for 3 years and fine of Rs. 500/ -, in default 2 months RI for offence under section 363 IPC, 10 years RI and fine of Rs. 1,000/ -, indefault 4 months RI for offence under section 376 IPC and 5 years RI and fine of Rs. 500/ -, in default 2 months RI for offence under section 377 IPC directing all sentences to run concurrently.