RADHEY SHAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present appeal has been directed against judgment and order dated 27.11.1999 and 29.11.1999, respectively, whereby the appellant has been convicted and sentenced for commission of offence punishable under Sections 363, 366, 376, 506 of the Indian Penal Code (for short "IPC") as extracted hereinbelow: -

(2.) UNDER Section Sentence awarded 363 IPC To undergo rigorous imprisonment for a period of three years and to pay a fine of Rs. 2000/ - and in default of payment of fine to further undergo rigorous imprisonment for six months. 366 IPC To undergo rigorous imprisonment for a period of five years and to pay a fine of Rs. 2000/ - and in default of payment of fine to further undergo rigorous imprisonment for six months.

(3.) UNDER Section Sentence awarded 376 IPC To undergo rigorous imprisonment for a period of seven years and to pay a fine of Rs. 5000/ - and in default of payment of fine to further undergo rigorous imprisonment for one year.