NIRMALA Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the material on record.

(2.) The present appeal has been filed against the order of the Court below whereby the accused appellant has been convicted u/S. 326, IPC and sentenced to three years R.I. with a fine of Rs. 3200/-, in default of payment of fine to further undergo ten months' R.I.

(3.) Learned counsel for the appellant does not challenge the factum of conviction. However, the learned counsel for the appellant submits that instead of requiring the accused appellant to serve out the complete sentence, it would be appropriate that accused appellant may be released for the period already undergone. He offers that a sum of Rs. 50,000/- may be offered to be paid as compensation to the victim Narbada or her legal representatives.