PAVINDER AHLUWALIA Vs. STATE OF M P

JUDGEMENT

(1.) SINCE both the appeals arise out of a common judgment passed by the Court below, they are being disposed of by this common judgment.

(2.) CRIMINAL Appeal No. 1854/2008 has been filed by the State against the impugned judgment dated 6. 2. 2008, passed by the Additional Judge to the court of i Additional Sessions Judge, Tikamgarh, in Sessions Trial No. 278/01, acquitting the respondent/accused Pavinder Ahluwalia of the offence under Section 376 of the Indian Penal Code.

(3.) CRIMINAL Appeal No. 401/2008 has been filed by accused Pavinder Ahluwalia against the same judgment whereby the trial Court convicted him under Section 354 of the Indian Penal Code and sentenced him to rigorous imprisonment for two years with fine of Rs. 25,000/ -. In default, of payment of fine, further rigorous imprisonment for six months.