RAM NIWAS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Ram Niwas son of Gugan Dhanak, was aged 56 years when he was put to trial. He was named as an accused in case FIR No. 71 dated 20.4.1995 registered at Police Station Sampla, under Sections 452 and 376 IPC.

(2.) Additional Sessions Judge, Rohtak, in the impugned judgment, came to the conclusion that charge under Section 366-A IPC has been inadvertently framed. However, he found appellant to be guilty of offence under Sections 452 and 376 IPC and sentenced him to undergo seven years rigorous imprisonment and a fine of Rs.1,000/- under Section 376 IPC. Appellant was also sentenced under Section 452 IPC to undergo rigorous imprisonment for two years and a fine of Rs.200/- In default of payment of fine, on both the counts, appellant was ordered to undergo rigorous imprisonment for four months.

(3.) Aggrieved against the judgment, appellant has filed present appeal.