GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present criminal appeal has been preferred by the appellant, namely, Gurpreet Singh, challenging the judgment and order dated 3.1.2011, passed by the Additional Sessions Judge (Fast Track Court), Bathinda, (hereinafter as 'the trial Court'), convicting the accused (herein the appellant) for committing offence under Sections 376 and 366 of the Indian Penal Code, (for short, 'the IPC') and sentencing him as under:- <STYLE TYPE="text/css"> <!-- .style1 {font-family: Verdana} --> </STYLE> <FRM>JUDGEMENT_425_LAWS(P&H)5_2013_1.html</FRM>

(2.) The brief facts of the case in hand, as recorded by the learned trial Court in the impugned judgment, are reproduced as under:-

(3.) Charges under Sections 363, 366 and 376 IPC were framed against the accused-appellant to which, he pleaded not guilty and claimed trial.