VINOD KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Having completed all the codal formalities, the trial Court convicted and sentenced appellant Vinod Kumar son of Sarja Pawan to undergo rigorous imprisonment for a period of ten years, to pay a fine of Rs. 2000/-, in default of payment of fine, to further undergo RI for a period of six months for the commission of offence punishable under section 376 IPC. To undergo RI for a period of nine months under section 342 IPC and to undergo RI for a period of one year under section 506 IPC, vide impugned judgment of conviction dated 9.10.2002 and order of sentence dated 11.10.2002.

(2.) The appellant did not feel satisfied and preferred the instant appeal, to challenge the impugned judgment of conviction and order of sentence.

(3.) After hearing the learned counsel for the parties, going through the record with their valuable help and after deep consideration over the entire matter, to my mind, there is no merit in the present appeal.