JHINNA RAM Vs. STATE OF H P

JUDGEMENT

(1.) Learned Additional Sessions, Fast Track Court, Solan has convicted accused Jhinna Ram vide judgment dated 17.11.2012 and has sentenced to undergo imprisonment of one year and to pay fine of Rs.10,000/- under Sections 376, 511 IPC passed in Sessions Trial No.8FTC/7 of 2011 in Case FIR No.196 of 2010 dated 21.8.2010 registered at Police Station, Solan.

(2.) Accused Jhinna Ram has assailed impugned judgment, challenging his conviction and sentence, in Crl. Appeal No.472 of 2012, titled Jhinna Ram Vs. State of H.P. praying for setting aside the impugned judgment.

(3.) The State has assailed the impugned judgment seeking enhancement of sentence by filing Cr. Appeal No.110/13, titled State of H.P. Vs. Jhinna Ram.