SHAUKAT HUSSAIN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal by Shaukat Hussain, is directed against judgment and order dated 17.3.2004 whereby, learned Additional Sessions Judge (Fast Track Court), Kapurthala convicted him for commission of offence punishable under Sections 376, 450/149, 380/149, 506 and 148 of the Indian Penal Code (hereinafter referred to as "the Code") and sentenced him as under : -

(2.) IN nut-shell, facts leading to the commencement of this appeal may be recapitulated thus :

(3.) CHALLEN against the appellant and accused Nos. 2 to 14 was presented in the Court. Thereafter, during the trial, Accused Nos. 15 to 17, namely, Mohinder Singh, Braham Pal and Rajbir were arrayed as accused, after recording the statement of prosecutrix Santri and her husband, Suresh.