JOGINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been filed by the appellant against the judgment of conviction and order of sentence dated 01.10.1999, passed by the Addl. Sessions Judge, Ferozepur, whereby he was held guilty and convicted and sentenced to undergo rigorous imprisonment for a period of six months under Section 342 IPC and to further undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 1,000/- and in default of payment of fine, to further undergo rigorous imprisonment for a period of four months under Section 452 IPC. He was also convicted and sentenced to undergo rigorous imprisonment for a period of eight months under Section 354 IPC and further to undergo rigorous imprisonment for a period of three years under Section 376 read with Section 511 IPC. All the sentences were ordered to run concurrently.

(2.) The brief facts of the prosecution case are that a complaint under Sections 452, 354, 342, 376 and 511 IPC was filed by the prosecutrix, in which it is stated that accused established illicit relations with mother of the prosecutrix after the death of her father.

(3.) Prosecutrix used to prevent accused from coming to their house and accused was having grouse against the prosecutrix on that ground.