ROHIT KUMAR AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS judgment shall dispose of CRA -D No. 541 -DB of 2012 (Rohit Kumar v. State of Punjab) and CRA -S No. 1739 -SB of 2012 (Ashok Khan @ Shyokla @ Shaukat v. State of Punjab) which arise out of common judgment and order dated 21.02.2012 passed by learned Additional Sessions Judge, Sri Muktsar Sahib.

(2.) APPELLANTS Rohit Kumar and Ashok Khan @ Shyokla @ Shaukat have been convicted and sentenced to undergo rigorous imprisonment for ten years each, besides, pay a fine of Rs. 10,000/ - each and in default thereof to further undergo imprisonment for two years for offence punishable under Section 376 IPC. Appellant Rohit has been convicted additionally for offences punishable under Sections 363/366 IPC and sentenced to undergo rigorous imprisonment for three years each, besides, pay a fine of Rs. 5,000/ - each and in default thereof, to further undergo imprisonment for six months.

(3.) ON completion of investigation, challan/report under Section 173 Cr.P.C. was presented against Rohit Kumar. Charge was framed against him.