MAI CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) Accused Mai Chand faced trial by learned Additional Sessions Judge, Panipat, who vide judgment dated 19.11.2003 convicted him for the offences under Sections 323, 341, 376 and 506 IPC and vide order of the even date he was sentenced as under:

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

(3.) The accused-convict Mai Chand, who is appellant before this Court prays that the appeal be accepted, the impugned judgment of conviction and order of sentence passed against him be set aside and he be acquitted of the charge framed against him.