LAKHAN YADAV Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the State.

(2.) Criminal Appeal (S.J.) No. 316 of 2013, Jail Appeal, and Criminal Appeal (S.J.) No. 1037 of 2010 preferred by the same appellant and since both the appeals arise out of same judgment and order passed in Sessions Trial No. 140 of 1994 arising out of Dhoraiya P.S. Case No. 81 of 1993, are heard together and are being disposed off by this common judgment.

(3.) The appellant has been convicted under Sec. 376 of the Penal Code and sentenced to undergo rigorous imprisonment for ten years with a fine of Rs. 5,000/ - and in default of payment of fine to undergo rigorous imprisonment for further period of six months.