- (1.) Leave granted.
(2.) The appellant was, inter alia, charged for commission of the offence u/s. 376 of the Indian Penal Code. The trial court convicted the appellant u/s. 376 of the Indian Penal Code and sentenced him to undergo 7 years' rigorous imprisonment. In appeal, the High Court affirmed the conviction and sentence awarded to the appellant. The appellant approached this Court by filing the special leave petition, which came up for hearing on 7.10.2005, when this Court issued notice limited to the question of sentence.
(3.) Heard the counsel appearing for the appellant as well as for the respondent State.;