DILDAR SINGH @ BANTI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This appeal has been preferred by the appellant -accused (hereafter referred to as the accused) against the judgment dated 25.11.2004/27.11.2004 passed by the learned Presiding Officer, Fast Track Court, Hamirpur, whereby the accused has been convicted and Track Court, Hamirpur, whereby the accused has been convicted and sentenced as follows: - Sr. No. Penal Provision Sentence imposed.

(2.) Section 376, IPC Rigorous imprisonment for 7 years and fine Rs. 10,000/ - and in default of payment of fine simple imprisonment for 1 -1/2 year.

(3.) Section 363 IPC, Rigorous imprisonment for 4 years and fine Rs. 5000/ - and in default of payment of fine simple imprisonment for one year.