MANI RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Both these appeals are being disposed of by this judgment as they arise out of the common judgment of the learned Sessions Judge, Kinnaur Sessions Division at Rampur Bushehr in Sessions Trial No. 1 of 1998 decided on 29.2.2000.

(2.) In Cr. Appeal No. 185 of 2000, Appellants Mani Ram and Mela Ram (Accused hereinafter) were convicted for offences punishable under Sections 342 and 376 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for seven years and fine of Rs. 1,000 each under Section 376 of the Indian Penal Code and further sentenced to rigorous imprisonment for six months under Section 342 of the Indian Penal Code. In case of default in the payment of fine (under Section 376 of the Code) both Mani Ram and Mela Ram are to suffer further rigorous imprisonment for six months. In Cr. Appeal No. 95 of 2000, Appellant Ramila was convicted and sentenced to suffer rigorous imprisonment for two years and fine of Rs. 2,000 under Section 376 read with Section 109 of the Indian Penal Code and further sentenced to rigorous imprisonment for three months under Section 342 read with Section 109 of the Indian Penal Code. In case of default in the payment of fine, she is to suffer further rigorous imprisonment for three months.

(3.) The substantive sentences of imprisonment were directed to run concurrently.