RINKU Vs. STATE OF U T CHANDIGARH

JUDGEMENT

(1.) Appellant Rinku has preferred the instant appeal against the judgment of conviction and sentence dated 28.05.2009 vide which he was convicted and sentenced to undergo rigorous imprisonment for three years and pay a fine of Rs.3000/- and Rs.5000/- respectively under Sections 363 and 366 IPC. In default of payment of fine, he was required to further undergo rigorous imprisonment for six months and one year respectively. Both the sentences were ordered to run concurrently.

(2.) The facts leading to the institution of present appeal are being noticed first.

(3.) The appellant who was lodged in Ludhiana jail was summoned through production warrants and joined in the investigation of the case on 07.11.2008.