(1.) Present appeal has been filed by Bikramjit Singh son of Gurmukh Singh and his sister Lakhwinder Kaur @ Rano, both residents of village Mallianwali, Tehsil Batala, District Gurdaspur. They were nominated as accused in a case FIR No. 33 dated 17.04.2000 registered at Police Station City Batala under Sections 376/306/342/34 IPC.
(2.) The Court of Additional Sessions Judge, Gurdaspur vide its judgment dated 4th April, 2002, held the appellant Bikramjit Singh guilty of offences punishable under Sections 376 and 306 IPC; whereas Lakhwinder Kaur was held guilty for offences punishable under Sections 376 read with Section 114 and 306 IPC. Vide a separate order of even date, both the appellants were sentenced as under:
(3.) Both the sentences were ordered to run concurrently.
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