PADAM LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE present appeal has been directed by the appellant against his conviction and sentence passed in Sessions Trial No. 29 of 2007 decided on 5th March, 2009 by the learned Sessions Judge, whereby the appellant was sentenced to undergo rigorous imprisonment for a period of seven years and to pay a fine of Rs.1,000/ - under Section 376 of the Indian Penal Code and also rigorous imprisonment for a period of six months and also to pay a fine of Rs.1,000/ - under Section 506 of the Indian Penal Code with default clauses.

(2.) IN nutshell, the prosecution case can be stated thus.

(3.) ON the completion of the investigation, the challan was presented in the Court, for the trial of the appellant.