JAI PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellant has faced trial in case FIR No. 53 dated 04.05.2006 registered at Police Station Siwani under Sections 376/323/511 of the Indian Penal Code (for short 'IPC')

(2.) Vide judgment dated 13.01.2007 learned Additional Sessions Judge, (Fast Track Court), Bhiwani, convicted the appellant for offence punishable under Sections 376(2)(f) read with Section 511 IPC and 324 IPC.

(3.) Vide order dated 16.01.2007 the appellant was sentenced as under: <FRM>JUDGEMENT_30_LAWS(P&H)2_2018_1.html</FRM>