LALITA TAMANG Vs. STATE OF H.P.

JUDGEMENT

(1.) This appeal is directed against the judgment dated 12.9.2003 whereby the Appellant-accused (hereafter referred to as 'the accused') has been convicted and sentenced by the learned Sessions Judge, Kinnaur Sessions Division at Rampur, as under:

(2.) Section 368 read with Section 34, IPC Rigorous imprisonment for seven years and fine of 5,000 and in default of payment of fine further rigorous imprisonment for one year.

(3.) Section 109 read with Rigorous 376, IPC Rigorous imprisonment for seven years and fine of 5,000 and in default of payment of fine further rigorous imprisonment for one year.