RAJ KUMAR @ RAJU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Challenge in this appeal is to the judgment of conviction, dated 8.1.2001, and the order of sentence, dated 9.1.2001, passed by the learned Additional Sessions Judge, Faridabad, whereby the appellant was held guilty for the offences punishable under Sections 376 and 506, IPC, and ordered to undergo the following sentences: Under Section Sentence (R.I.) Fine (in Rs. ) In Default (R.I.) 376, IPC 10 years 2,000/- 6 months 506, IPC 6 months -- --

(2.) Both the substantive sentences were ordered to run concurrently.

(3.) Vide order dated 9.10.2012, this Court had called a report from the Juvenile Justice Board with regard to the juvenility of the appellant, Raj Kumar.