DALBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present appeal has been filed by Dalbir Singh, challenging the judgment of conviction and order of sentence dated 05.12.2002 and 7.12.2002 respectively passed by learned Additional Sessions Judge, Jind, whereby the appellant was held guilty for commission of the offences punishable under Sections 342, 376(2)(d) and 506, IPC, and ordered the appellant to undergo the following sentences: -

(2.) ALL the sentences were ordered to run concurrently.

(3.) AFTER completion of the investigation the charge -sheet (report under Section 173, Cr.P.C.) was presented before learned Area Judicial Magistrate, for prosecution of the appellant.