SURENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Since common questions of law and facts are involved in the aforesaid appeals and revision petition, therefore these are taken up together and disposed of by a common judgment.

(2.) The aforesaid three appeals have been instituted against the judgment and order dtd. 3/9/2013 and 5/9/2013 rendered by the Additional Sessions Judge, Sonipat, in Sessions Case No. 45 of 2012 whereby the appellants, who were charged with and tried for offences punishable under Ss. 365 read with Sec. 34 and 376(2)(g) of the Indian Penal Code (in short 'IPC'), have been convicted and sentenced to undergo rigorous imprisonment for a period of seven years and to pay a fine of Rs.5000.00 each and in default of payment of fine, to further undergo rigorous imprisonment for a period of two years each for offence punishable under Sec. 365 read with Sec. 34 IPC. They were also convicted and sentenced to undergo rigorous imprisonment for a period of twelve years and to pay a fine of Rs.10,000.00 each and in default of payment of fine, to further undergo rigorous imprisonment for a period of three years for offence punishable under Ss. 376(2)(g) IPC. The appellants were also directed to pay compensation of Rs.50,000.00 each to the prosecutrix. All the sentences were ordered to run concurrently.

(3.) The complainant has also filed criminal revision No. 3437 of 2013 for enhancement of sentence.