AJEET SINGH Vs. STATE

JUDGEMENT

(1.) The instant criminal appeal has been filed by the accused-appellant Ajeet Singh under Sec. 374 Cr.P.C. being aggrieved of the judgment dtd. 17/7/2018 passed by the Additional Sessions Judge (Women Atrocities Cases), Bhilwara in Sessions Case No. 28/2014 whereby he has been convicted for the offences punishable under Ss. 376 and 306 of the Indian Penal Code and sentenced as below:

(2.) The sentences were ordered to run concurrently.

(3.) Brief facts of the case are as under: