MOHAR PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) MOHAR Pal son of Puran, the appellant herein, stands convicted under Section 363 IPC and has been sentenced to undergo RI for a period of two years and to pay a fine of Rs. 200/-, in default of payment of fine to further undergo RI for a period of two months. Aggrieved by the impugned judgment of conviction and sentence, he has preferred the present appeal.

(2.) IT is worth mentioning here that the appellant along with his two co- accused, namely, Rambir and Sher Singh were initially booked in this case. All the three accused were charged under Sections 363/366 IPC whereas the present appellant was additionally charged under Section 376 read with Section 511 IPC. Rambir and Sher Singh have been acquitted of all the charges. The present appellant was also acquitted of the charge under Section 376 read with Section 511 IPC but stands convicted under Section 363 IPC only.

(3.) AFTER completion of the investigation, the present appellant and his co- accused were challaned in this case.