GIRISH KUMAR Vs. STATE OF M P

JUDGEMENT

(1.) APPELLANT has challenged his conviction and order of sentence passed by Sessions Judge, Seoni in Special Case No.4/95, decided on 20/10/1995.

(2.) APPELLANT has been convicted under Section 376, 506-I of IPC and sentenced to rigorous imprisonment for seven years with fine of Rs.100/- and rigorous imprisonment for six months, for the respective offences, by the impugned judgment. Both the sentences were directed to run concurrently.

(3.) LEARNED Sessions Judge, after trial and upon appreciation of the evidence adduced in the case, acquitted the appellant of the charge under Section 3(l)(xi) of the Act, but found him guilty for commission of offences under Section 376 and 506-I of IPC and sentenced him as aforesaid, by the impugned judgment, which has been challenged in this appeal.