NAURATA RAM Vs. U T CHANDIGARH

JUDGEMENT

(1.) Narate Ram son of Nand Lal stands convicted by the learned Additional Sessions Judge, Chandigarh vide judgment dated July 8, 1989 and has been sentenced as under:- <FRM>JUDGEMENT_232_LAWS(P&H)1_2003(1).html</FRM>

(2.) However, all the substantive sentences were ordered to run concurrently. Aggrieved by the impugned judgment of sentence and conviction, the appellant has preferred the present appeal.

(3.) Chander Shekhar (PW-7), father of Urmila, the prosecutrix (PW-8) is the complainant/First Information Report lodger.