BALBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) - Criminal Appeal No. 407 SB of 1985 has been filed by Balbir Singh accused, who was convicted by Additional Sessions Judge, Rohtak on August 22, 1985 under section 366, Indian Penal Code, and sentenced to rigorous imprisonment for four years and to pay a fine of Rs. 1,000/- In default of payment of fine, he was further ordered to undergo rigorous imprisonment for two months. Out of the fine realised, Rs. 800/was ordered to be paid to Smt. Parkash, the prosecutrix.

(2.) Criminal Revision No. 1219 of 1985 has been filed by Ram Chander for enhancement of the sentence. The same is also being disposed of vide this judgment.

(3.) Balbir Singh aged about 22 years was charged under sections 363, 366 and 376, Indian Penal Code. He was acquitted of the charge framed under section 376, Indian Penal Code. However, he was convicted under section 366, Indian Penal Code, as stated above.