BHARAT BHUSHAN UPADHYAYA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both the criminal appeals have been preferred against the judgment of conviction and the order of sentence dated 18.11.2003 & 21.11.2003 respectively passed by the learned Additional Judicial Commissioner, Fast Track Court-VIII, Ranchi in Sessions Trial No. 477 of 1998 | Trial No. 93 of 2003.

(2.) In Criminal Appeal No. 77 of 2004, the appellant (Bharat Bhushan Upadhyaya) has been convicted for the offences under Sections 363, 366-A & 376 of the IPC. He has been sentenced to undergo rigorous imprisonment (R.I.) for four years and to pay fine of Rs.2000/- for the offence under Section 363 of the IPC and in case of default in payment of fine, to undergo further R.I. for 6 months. He has been further sentenced to undergo R.I. for five years for the offence under Section 366A of the IPC and to pay fine of Rs.2000/- and in case of default in payment of fine, to undergo further R.I. for six months. He has further been sentenced to undergo R.I. for seven years and to pay fine of Rs.2000/- for the offence under Section 376 of the IPC and in case of default in payment of fine, to undergo further R.I. for six months. All the sentences were directed to run concurrently.

(3.) In Criminal Appeal No. 1710 of 2003, the appellants (Mina Devi and Siyaram Sharan Upadhyay) have been convicted for the offence under Section 368 of the IPC and sentenced to undergo R.I. for five years and to pay fine of Rs.2000/- and in case of default in payment of fine, to undergo further R.I. for six months.