DHARMENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) APPELLANTS -accused Dharmender, Heera Devi and Anita were tried by Sh. R.L. Sankhla, Additional Sessions Judge, Faridabad. Dharmender- accused was convicted for offences under Sections 363, 366 and 376 of the Indian Penal Code and Heera Devi and Anita-accused were convicted for offence under Section 368 IPC and were sentenced as under :-

(2.) THE present appeal has been filed against that conviction and sentence.

(3.) LEARNED Sessions Judge, on the basis of the documents sent alongwith the police report, found sufficient ground for presuming that Dharmender committed offences punishable under Sections 363, 366 and 376 IPC whereas the other accused committed offence punishable under Section 368 IPC. They were charged accordingly to which they pleaded not guilty and claimed trial.