MANOJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present appeal is directed against the judgment/order of sentence dated 8.7.2009, passed by the Court of the learned Sessions Judge, Gurgaon, whereby the appellant was convicted and sentenced as under:

(2.) THE accused were charged under Sections 376, 363, 366, 120 -B and 506 of IPC, to which they did not plead guilty and claimed trial.

(3.) WHEN examined under Section 313 of the Code of Criminal Procedure, the accused denied all the incriminating circumstances appearing in the prosecution evidence against them and pleaded false implication. Without adducing any evidence, they closed their evidence.