RAJJO ALIAS RAJO Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellant-applicant Rajjo wife of Vijay has filed the criminal miscellaneous application seeking suspension of sentence during the pendency of the appeal.

(2.) The appellant-applicant has been convicted by the learned Additional Sessions Judge, Fatehabad for the offences under Sections 363, 366 and 376 read with Section 120-B IPC. She has been sentenced to undergo rigorous imprisonment for a period of five years; besides, to pay a fine of Rs.2,000/- for the offence under Section 363 read with Section 120- B IPC. She has also been sentenced to undergo rigorous imprisonment for a period of 7 years; besides to pay a fine of Rs.2,000/- for the offence under Section 366 read with Section 120-B IPC. Lastly, she has been sentenced to undergo rigorous imprisonment for a period of ten years; besides to pay a fine of Rs.5,000/- for the offence under Section 376 read with Section 120- B IPC. The sentences of imprisonment have been ordered to run concurrently.

(3.) The allegations of the prosecution are that on 2.3.2008 the appellant-applicant along with co-accused Mithun alias Mithu (since deceased) in conspiracy with each other kidnapped the prosecutrix who was a minor girl. She was compelled to solemnize her marriage with Narender (co-convict of the appellant-applicant) against her will. In other words, the prosecutrix was forced to have illicit intercourse. Thereafter, Narinder coconvict committed rape on the prosecutrix without her consent.