SANJAY @ SANDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) Accused Sanjay @ Sandeep, Pardeep and Vicky @ Vikas faced the trial before the Additional Sessions Court, Panipat. Accused Pardeep was acquitted of the charges framed against him, whereas accused Sanjay @ Sandeep and Vicky @ Vikas were convicted under Section 366 and 376(2) (g) IPC and were each sentenced to undergo 5 years R.I. and to pay a fine of Rs. 5000/- each and in default, to undergo a further R.I. for 6 months under Section 366 IPC and 10 years R.I. and to pay a fine of Rs. 10,000/- each and in default, to undergo a further R.I. for 1 year under Section 376(2)(g) IPC.

(2.) Sanjay @ Sandeep has challenged the above judgement of conviction and sentence passed by the trial Court in CRA-S-1921-SB of 2011 and accused Vicky @ Vikas in CRA-S-1669-SB-2011.

(3.) The following testimony for the prosecutrix projects the entire case of the prosecution:-