DINESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal has been instituted by Dinesh son of Ved Pal, aged 20 years. He was held guilty of offence under Sections 363, 366 and 376 IPC. The Court of Additional Sessions Judge, Hisar, sentenced him as under :- <FRM>JUDGEMENT_338_TLP&H0_2010_1.html</FRM>

(2.) All the sentences were ordered to run concurrent.

(3.) In the present appeal, judgment of conviction and order of sentence has been assailed.