PREM KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an appeal filed by the appellant against judgment passed by the learned Sessions Judge, Kinnaur at Rampur Bushahr, vide which the appellant was held guilty under Section 376, 366 and 363 of the IPC and was sentenced as under:

(2.) IN case of default in payment of fine, the appellant was to undergo simple imprisonment for six months each under Sections 376, 366 and 363 of the IPC. The substantive sentence of imprisonment was to run concurrently.

(3.) I have heard the learned counsel for the parties and have gone through the record of the case.