AJIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal has been preferred against the judgment dated 29.4.2011 passed by the Court of learned Sessions Judge, Sonipat vide which accused Ajit had been convicted for offences under Sections 364- A, 376(2)(f) and 302 IPC and order dated 5.5.2011 vide which he was sentenced as follows:

(2.) The substantive sentences were ordered to run concurrently.

(3.) However, learned Sessions Judge, Sonipat acquitted coaccused Sumitra Devi whereas another co-accused Suraj Bhan had expired during the trial.