SUNDER AND SURESH @ GUDDU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Appellants-Sunder and Suresh @ Guddu were convicted for an offence under Section 376(2)(g), 323, 342, 506 and 450 of the Indian Penal Code ('IPC' for short) vide judgment dated 9.10.2003 passed by the Additional Sessions Judge (Adhoc), Fast Track Court No. II, Faridabad. The Additional Sessions Judge vide order dated 11.10.2003 sentenced the appellants to undergo rigorous imprisonment for a period of ten years and to pay a fine of Rs. 2000/- under Section 376(2)(g) IPC, they were also sentenced to undergo imprisonment for a period of six months under Section 323 IPC; to undergo imprisonment for a period of six months under Section 342 IPC; to undergo imprisonment for a period of three years under Section 506 IPC and to undergo imprisonment for a period of four years and to pay a fine of Rs. 1000/- each under Section 450 IPC. All the substantive sentences were ordered to run concurrently. Hence, the present appeal.

(2.) The brief facts of the case, as noticed by the Trial Court in paras 2 to 3 of its judgment, are as under:

(3.) Charge under Sections 376(2) (g), 323/34, 506, 342,450 IPC against the accused was framed on 4.7.2002. Both the accused had pleaded not guilty to the charge. There then ensued their trial.