RAM LAL Vs. STATE OF H P

JUDGEMENT

(1.) This is an appeal filed by the Appellant under Section 374 Code of Criminal Procedure against the judgment of the Court of learned Sessions Judge, Kinnaur at Rampur, dated 4.5.2002, vide which the Appellant was held guilty under Sections 376, 366, 342, 506 I.P.C. and was sentenced as under:

(2.) Under Section 366 I.P.C.:

(3.) Under Sections 342 and 506 I.P.C.: