SUNIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal by Sunil Kumar is directed against judgment dated 9.8.2003 and order dated 13.8.2003 whereby he was convicted for commission of offence punishable under Section 452/376 of the Indian Penal Code and 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and then sentenced as under :-

(2.) IN nutshell, facts culminating to the commencement of this appeal may recapitulated thus :

(3.) THE appellant was charge-sheeted, for commission of offence punishable under Section 452/376 of the Indian Penal Code and Section 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, vide order 4.1.2000, by the Presiding Officer, Special Court, Kuruskshetra, to which he pleaded not guilty and claimed trial.