VEENA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present appeal has been filed by the appellant through Jail against the judgment of conviction and order of sentence dated 28.09.2004 passed by learned Addl. Sessions Judge, Rohtak, whereby she was held guilty and convicted and sentenced to undergo rigorous imprisonment for a period of eight years and to pay a fine of Rs. 10,000/ - and in default of payment of fine, to further undergo rigorous imprisonment for a period of two years under Sections 366 and 372 IPC each. She was further convicted and sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 5,000/ - and in default of payment of fine, to undergo rigorous imprisonment for a period of three months under Section 354 read with Section 114 IPC. All the sentences were ordered to run concurrently. However, accused Mahinder was convicted and sentenced under Section 354 IPC only and remaining accused were acquitted of the charges framed against them.

(2.) AS the appeal was received through jail, therefore, Amicus Curiae was appointed in this case.

(3.) ON presentation of challan against accused -appellant and other co -accused, copies of challan and other documents were supplied to them under Section 207 Cr.P.C. Finding prima facie case, the accused -appellant was charge -sheeted under Sections 363, 366, 354 read with Section 114 IPC and Section 372 IPC. Accused Mahinder was charge -sheeted under section 354 IPC and other four accused were charge -sheeted under Sections 376(2)(g) and 506 IPC. All the accused pleaded not guilty and claimed trial.