ASHOK KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 27.12.2003 rendered by the learned Sessions Judge, Kinnaur at Rampur whereby the appellant/accused (hereinafter referred to as the accused) has been convicted under Sections 363, 366 and 376 I.P.C. and has been sentenced as follows : - Sr. No. Penal Provision Sentence imposed 1 Section 363, IPC Simple imprisonment for 7 years and fine Rs. 5000/ - and in default of payment of fine further simple imprisonment for six months.

(2.) SECTION 366 IPC Simple imprisonment for 7 years and fine Rs. 5000/ - and in default of payment of fine further simple imprisonment for six months.