KARAMBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE appellant was sent up for trial on the charges under Sections 376/511 of the Indian Penal Code.

(2.) AFTER the conclusion of trial, Additional Sessions Judge, Jind convicted the appellant under Sections 376/506 of the Indian Penal Code and sentenced him as under :- Under Section 376(i) IPC: To undergo imprisonment for life and to pay a fine of Rs. 2,000/-. In default of payment of fine, the appellant was ordered to undergo further rigorous imprisonment for six months. Under Section 506 IPC: To undergo rigorous imprisonment for three months.

(3.) THE counsel for the appellant has not argued the matter on merits and has confined his submissions on the quantum of punishment. The counsel has argued that the sentence awarded to the accused is excessive and the same may be reduced to seven years.