LAKHI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Tersely, the facts & evidence, unfolded during the course of trial, culminating in the commencement, relevant for deciding the instant appeal and emanating from the record, are that, on 25.3.2001, appellant Lakhi was stated to have induced the minor victim (name withheld) to accompany him with an intention that she may be forced to illicit intercourse. He wrongfully confined her in a room of temple and attempted to commit rape. In the background of these allegations and in the wake of complaint of complainant (PW1) Dal Chand, a criminal case was registered against the appellant-convict, vide FIR No.130 dated 25.3.2001, for the commission of offences punishable under sections 366- A, 342 and 376 read with section 511 IPC by the police of Police Station Hodal, District Faridabad.

(2.) Having completed all the codal formalities, the trial Judge convicted & sentenced the appellant-convict to undergo rigorous imprisonment for a period of seven years, to pay a fine of Rs. 3000/- and in default of payment of fine, to further undergo RI for a period of 1 3/4 years; rigorous imprisonment for a period of six months, to pay a fine of Rs. 1000/- and in default of payment of fine, to further undergo RI for a period of 45 days and rigorous imprisonment for a period of five years, to pay a fine of Rs. 2000/- and in default of payment of fine, to further undergo RI for a period of 11/4 years for committing the offences punishable under sections 366-A, 342 and 376 read with section 511 IPC respectively. However, all the sentences were ordered to run concurrently by the trial Court, by means of impugned judgment of conviction dated 7.12.2001 & order of sentence dated 11.12.2001.

(3.) As the appellant-convict was unable to engage counsel, therefore, he filed the present appeal through jail, to challenge the impugned judgment of conviction and order of sentence.