MOHD BASHARAT Vs. STATE

JUDGEMENT

(1.) APPELLANT, Mohd. Basharat S/o Baqa Mohd. R/o Ghani, Tehsil mendhar (hereinafter to be referred to as an accused) has suffered conviction under Section 376 R. P. C, vide impugned judgment of learned Sessions Judge, Poonch, dated 26-12-2003 and sentenced to undergo rigorous imprisonment for a period often years and to pay a fine of Rs. 10,000/- (Rupees ten thousand), in default thereof to further undergo rigorous imprisonment for two years more. The amount of fine has been ordered to be paid to the victim. Hence this appeal.

(2.) THE accused is stated to be in custody since the date of his arrest.

(3.) ADVERTING to the prosecution case, in brief.