BILAL AHMAD MISGAR Vs. STATE OF J&K

JUDGEMENT

(1.) Appellant has been convicted for the commission of offence punishable under Section 363 and 376 RPC vide judgment dated 08.06.2006 and thereafter vide order dated 13.06.2006 sentenced to five years rigorous imprisonment and fine of Rs.2000/, in default of payment of fine has to undergo a simple imprisonment for a period of three months for the commission of offence punishable under Section 363 RFC where as for commission of offence punishable under Section 376 RFC has been sentenced to ten years rigorous imprisonment and fine of Rs.5000/, in default of payment of fine has to undergo simple imprisonment of six months. The sentence awarded has been directed to run concurrently.

(2.) Aggrieved by the conviction and sentence passed vide judgment dated 08.06.2006 and order dated 13.06.2006, instant criminal appeal has been filed.

(3.) Reversal of the judgment is sought on the following grounds:-