KULDIP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) On 20-1-2003 after the judgment had been dictated in Court affirming the judgment of the learned trial Court on conviction of the accused under S. 376, I.P.C., the learned counsel appearing for the appellant made a specific request that he wanted to address arguments separately on the question of quantum of sentence. We had found the request to be reasonable and consequently we adjourned the matter for today.

(2.) We have heard the learned counsel on the quantum of sentence. It is contended that accused is a young person of 19 years and does not have bad antecedents. He is not involved in any other crime.

(3.) Keeping in view the facts and circumstances of the case, particularly the medical evidence showing injuries caused by bite at various parts of the body of the prosecutrix and even blood was collected from the place of occurrence, we are of the considered view that despite his young age, the accused does not deserve any leniency in regard to punishment. The arguments raised on behalf of the appellant in this regard are, therefore, rejected. Resultantly, we also sustain the punishment awarded by the learned trial Court. Order accordingly.