LAWS(P&H)-2022-9-240

KARAN Vs. STATE OF HARYANA

Decided On September 30, 2022
KARAN Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) These three appeals and the revision are directed against the judgment arising out of FIR No. 144 dtd. 11/4/2015 registered under Ss. 376D, 376(2)(n), 376, 292, 120-B, 506 of the Indian Penal Code, 1860 and Sec. 67 of the I.T. Act, at Police Station Rai Sonepat.

(2.) Details of conviction and sentence awarded to the appellants are tabulated hereunder :- <FRM>JUDGEMENT_240_LAWS(P&H)9_2022_1.html</FRM>

(3.) Revision is at the hands of the victim 'x' (name withheld) who prays for award of compensation and further submits that the identity of the victim be not disclosed in the records.