SH. ASHOK KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) APPELLANT, Ashok Kumar and his co- accused Sanjeev Kumar were tried and charge-sheeted for the offences punishable under Sections 376, 406, 418 read with Section 120-B of the Indian Penal Code. On the conclusion of the trial, co-accused Sanjeev Kumar was acquitted, whereas appellant Ashok Kumar, hereinafter referred to as "the accused" was convicted and sentenced to undergo simple imprisonment for a period of "five" years and to pay a fine of Rs. 20,000/- for the offence punishable only under Section 420 of the Indian Penal Code. In default of payment of fine, to further undergo simple imprisonment for a period for "six" months, qua the other offences, he was also acquitted.

(2.) FEELING aggrieved by the impugned judgment of conviction and sentence, the accused filed the present appeal.

(3.) AFTER completing the challan, it was presented in the Court for trial of the accused-appellant and his co- accused. They were accordingly charge-sheeted for the aforesaid offences, to which they pleaded not guilty and claimed trial.