SUKH RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal is directed against the judgment and order, dated 15/16.2.2000 passed by the Additional Sessions Judge, Sirsa whereby the accused/appellant has been convicted for the offences punishable un-der Sections 363, 366A and 376 of the Indian Penal Code and sentenced as under:

(2.) Brief facts of the case as projected by the prosecution are given in para 1 of the impugned judgment which are as under:

(3.) The learned Additional Sessions Judge, Rewari Charge-sheeted the accused/appellant Sukh Ram for committing the offences under Sections 363/366A/376 of the Indian Penal Code, whereas the accused Thandu Ram was charge-sheeted under Section 212 of IPC vide order dated 5.6.1999 to which the accused/ap-pellants pleaded not guilty and claimed trial.