G. P. Mathur, J. - (1.) Leave granted.
(2.) This appeal has been preferred by the State of M.P. against the judgment and order dated 4-8-2003 of Justice N.S. Azad of M.P. High Court in Crl. Appeal No.273 of 2003.
(3.) The trial Court convicted the accused under Sections 363, 366 and 376 I.P.C. and sentenced him to various terms of imprisonment and fine. He was awarded a sentence of 7 years R.I. under Section 376 I.P.C. The High Court partly allowed the appeal and while upholding the conviction of the accused on various counts reduced the sentence to the period already undergone which is nearly 1 year and 7 months.;