NIRANJAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The convict, Niranjan son of Chiranji Lal has filed this criminal appeal assailing his conviction and sentence ordered by learned Sessions Judge, Faridabad, vide judgment dated 16.02.2010, and the order of sentence dated 18.02.2010. The appellant was convicted under Sections 363, 366-A and 376 of the Indian Penal Code (for short 'IPC') and sentenced to undergo rigorous imprisonment for three years with fine of Rs.500/- and in default of payment of fine, to further undergo rigorous imprisonment for three months under Section 363 IPC. He was further sentenced to undergo rigorous imprisonment for five years with fine of Rs.500/- and in default of payment of fine, to further undergo rigorous imprisonment for three months under Section 366-A IPC and further he was sentenced to undergo rigorous imprisonment for ten years with fine of Rs.1000/- and in default of payment of fine, to further undergo rigorous imprisonment for six months under Section 376 IPC.

(2.) The case of the prosecution as set out from the judgment of the Trial Court is as under:-

(3.) On presentation of challan, the trial Court finding a prima facie evidence against accused-appellant, framed charges for the offences punishable under Sections 363, 366-A and 376 of the Indian Penal Code. The accused pleaded 'not guilty' and claimed trial.