ISHWAR PRAJAPATI Vs. SANJEET KUMAR

JUDGEMENT

(1.) Both the aforesaid criminal appeals arise out of the same Sessions Trial No. 82 of 1999/10 of 1999 and hence they have been taken up together and are being disposed of by this Common judgment.

(2.) Both the criminal appeals have been directed against the judgment of conviction and order of sentence dated 4.9.2003 passed by Shri Arun Kumar Srivastava, Ist Additional Sessions Judge, Gaya, in Sessions Trial No. 82 of 1999/10 of 1999.

(3.) The learned Additional Sessions Judge has convicted the appellant Sanjeet Kumar for the offence under Sections 376 and 323 of the Indian Penal Code (in short, IPC) and sentenced to undergo R.I. for 10 years with fine of Rs.- 10,000/- for the offence under Section 376, IPC and in default of payment of fine has further been sentenced to undergo R.I. for two years and six months and further sentenced to undergo R I for six months for the offence under Section 323, IPC with the order to run both the sentences concurrently.