MUNA MANSURI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present appeal has been filed by Muna Mansuri son of Kanchan Mansuri, aged 23 years. He was convicted by the Court of Additional Sessions Judge, Ambala for offences under Section 363, 366 and 376 IPC. The trial Court had sentenced the appellant to undergo rigorous imprisonment for three years and to pay fine of Rs.500/-, in default of payment of fine to further undergo rigorous imprisonment for three months for offence under Section 363 IPC. He was further sentenced to undergo rigorous imprisonment for four years and to pay fine of Rs.1000/-, in default of payment of fine to further undergo rigorous imprisonment for six months under Section 366 IPC. He was also sentenced under Section 376 IPC to undergo rigorous imprisonment for ten years and to pay fine of Rs.2000/-, and in default of payment of fine to further undergo rigorous imprisonment for one year. Criminal Appeal No.781-SB of 1997 2 In this appeal, conviction and sentence pronounced by the trial Court has been challenged. Appellant was tried along with his father Kanchan Mansuri.

(2.) The trial Court had acquitted Kanchan Mansuri.

(3.) As per the mandate given by Hon'ble Supreme Court, name of the prosecutrix has been withheld.