PARVEZ AHMAD DAR Vs. STATE OF J&K

JUDGEMENT

(1.) Appellant after facing trial has been convicted for commission of offences punishable under Sections 376(1), 342 and 506-II RPC vide judgment dated 22.02.2016; and vide order dated 29.02.2016 has been sentenced under Section 376(1) RPC to rigorous imprisonment for a period of ten year and fine of Rs.25,000/-, in default of payment to undergo further rigorous imprisonment for a period of six months. Under Section 342 RPC has been sentenced to rigorous imprisonment for a period of one year and fine of Rs.500/-, in default of payment to undergo further rigorous imprisonment for a period of seven days. And under Section 506-II RPC has been sentenced to rigorous imprisonment for a period of two years and fine of Rs.500/-, in default of payment to undergo further rigorous imprisonment for a period of seven days. All the sentences have been directed to run concurrently, the period of imprisonment already undergone has been directed to be set off. The amount of fine, if realized, has been directed to be paid to the victim.

(2.) Aggrieved by the said judgment and order appellant has assailed the same by the medium of the instant criminal appeal.

(3.) Heard learned counsel for the appellant as well as learned Senior Additional Advocate General at length.