SARUP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) APPELLANT -Sarup Singh (22 years) has brought this appeal against judgment and order dated 5.2.2002, whereby he was convicted under Section 376 read with Section 511 of IPC and Section 323 of IPC and sentenced to undergo R.I. for 10 years with a fine of Rs. 2,000/ -. In default of payment of fine, he was ordered to undergo further R.I. for two months under Sections 376 read with Section 511 of IPC. He was also sentenced to undergo R.I. for one year with a fine of Rs. 500/ - and in default thereof to undergo further R.I. for one month under Section 323 of IPC.

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

(3.) THE Appellant was charge -sheeted for having committed offences punishable under Sections 376 read with Section 511 of IPC and Section 323 of IPC by the learned Court vide its order dated 30.5.2002, to which he pleaded not guilty and claimed trial.