RAMPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present appeal has been preferred by Rampal son of Puran Chand. He was named as accused in case FIR No. 154 dated 15.08.1996 registered at Police Station Indri under Sections 363, 366, 376 IPC.

(2.) The Additional Sessions Judge, Karnal found the appellant guilty of offence under Sections 363, 366, 376 IPC vide judgment dated 30th July, 1998 and vide a separate order dated 31st July, 1998 sentenced him to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 500/-, in default of payment of fine to further undergo rigorous imprisonment for six months under Section 363 IPC. The appellant was further sentenced under Section 366 IPC to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 500/-, in default of payment of fine to further undergo rigorous imprisonment for six months. The Court also sentenced the appellant under Section 376 IPC to undergo rigorous imprisonment for a period of seven years and to pay a Criminal Appeal No. 751-SB of 1998 fine of Rs. 1000/-, in default of payment of fine to further undergo rigorous imprisonment for one year. All the sentences were ordered to run concurrently.

(3.) This is another case, where a young girl had eloped with her neighbour. Therefore, this Court has to determine following two questions: