(1.) By this common judgment, we shall be disposing of Criminal Appeal bearing No. 714 -DB of 1997 filed by the appellant and Criminal Revision No. 270 of 1997 filed by Anita Grover petitioner for enhancement of sentence and compensation together as they arise out of the same impugned judgment dated 6.10.1997 passed by Sessions Judge, Ferozepur.
(2.) Before Monika, aged about 13 years, could enjoy warmth of her life, she met her edge of doom at the hands of appellant Tinku @ Kamal, who was tried by learned Sessions Judge, Ferozepur and was convicted under Sec. 302/307/449 and sentenced to undergo rigorous imprisonment for life under Sec. 302 of the Indian penal Code and he was ordered to pay a fine of Rs. 3000/ -and in default thereof, he was directed to undergo imprisonment for a further period of six months. Appellant was convicted under Sec. 307 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for seven years and he was ordered to pay a fine of Rs. 1500/ - and in default thereof, he was directed to undergo imprisonment for a further period of three months. Appellant was further convicted under Sec. 449 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for seven years and he was ordered to pay a fine of Rs. 1500/ - and in default thereof, he was directed to undergo imprisonment for a period of three months. All the substantive sentences were ordered to run concurrently.
(3.) A synoptical resume of the prosecution case is as under: