JAWAHIR CHERO Vs. STATE OF U P

JUDGEMENT

(1.) This jail appeal has been filed against a judgement and order dated 21.12.2015 passed by the Additional Sessions Judge, Fast Track Court, Sonebhadra in ST No. 13 of 2012, under sections 363, 366, 376 IPC, Police Station Manchi, district Sonebhadra. By the impugned order the learned Additional Sessions Judge has convicted and sentenced the appellant Jawahir Chero to five years rigorous imprisonment and a fine of Rs. 10,000/- (rupees ten thousand) under section 366 IPC and seven years rigorous imprisonment and a fine of Rs. 15,000/- under section 376(1) IPC. In default of payment of fine, the appellant was further directed to undergo one year rigorous imprisonment under section 366 IPC and six month rigorous imprisonment.

(2.) However, all the aforesaid sentences were directed to run concurrently.

(3.) It was also directed that out of the said order that Rs. 15,000/- (rupees fifteen thousand) shall be paid to the victim as compensation under section 357 Cr.P.C.