LALIT KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Accused-Lalit Kumar was sent up to face trial in case FIR No. 61 dated 15.2.2007 registered under Sections 363/366/376(2g)/344/506/34 of the Indian Penal Code (for short 'IPC') . Vide judgment dated 30.9.2009 passed by the Additional Sessions Judge, Amabla the accused was convicted for an offence under Sections 363, 366, 376(2)(g), 506 and 344 IPC. Vide order dated 3.10.2009, the convict-Lalit Kumar was sentenced as under: <FRM>JUDGEMENT_257_LAWS(P&H)4_2010.htm</FRM>

(2.) All the substantive sentences were ordered to run concurrently. Hence, the present appeal by the accused-appellant.

(3.) Prosecution case, as noticed by the trial Court in paras No. 4 and 5 of its judgment, is reproduced herein below: