YOG RAJ Vs. STATE

JUDGEMENT

(1.) Registration of the case as crime no. 288 of 2001, Police Station, Katra, culminated in presenting the charge sheet (Challan) against the accused for having committed the offences punishable under Sections 452 & 376 R.P.C. The trial culminated in conviction as a result thereof the accused has been sentenced to undergo imprisonment of three years and fine of Rupees one thousand for the commission of offence under Section 452 R.P.C and to undergo rigorous imprisonment for ten years and fine of Rupees five thousand for the commission of offence punishable under Section 376 R.P.C.

(2.) The contentions of the learned counsel for the appellant are as under:-

(3.) In opposition learned counsel for the respondents highlighted that a shocking crime has been committed, which has been proved beyond doubt. The judgment recording conviction and sentence is quite appropriate and does not suffer from any illegality.