RAJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE instant appeal assails the judgment and order dated 5 -6.02.2003, passed by the learned Sessions Judge, Jind, (for short, 'the trial Court'), whereby, the appellant has been convicted and sentenced as under: - -

(2.) THE brief facts of the case in hand, as recorded in para No. 2 of the impugned judgment are reproduced as under: - -

(3.) CHARGES under Sections 363/366/376 of the Indian Penal Code (IPC for short) were framed against the accused -appellant to which, he pleaded not guilty and claimed trial.