MATA BADAN Vs. STATE OF UT CHANDIGARH

JUDGEMENT

(1.) Accused Mata Badan had been sent for trial by the Police Station Sector 36 Chandigarh and the case was committed by Judicial Magistrate First Chandigarh vide its order dated 17.11.2000 under Section 376 of the Indian Penal Code ('IPC' for short) to the Court of Sessions. Accused was held guilty for an offence under Section 376 IPC by the Additional Sessions Judge, Chandigarh vide judgment dated 17.12.2003. Vide order of even date, the Additional Sessions Judge Chandigarh sentenced the accused to undergo rigorous imprisonment for a period of ten years and to pay a fine of Rs. 500/-. Hence, the present appeal

(2.) The brief facts of the case, as noticed by the Additional Sessions Judge in paras 2 to 4 of its judgment, are as under:

(3.) None has appeared on behalf of the appellant. Even on the last date, none had appeared on behalf of the appellant.