A.K.SIKRI,J. - (1.) Leave granted.
(2.) Since the matter was fixed for final disposal, counsel for both the parties were heard in detail.
(3.) It is a case where the respondent herein was charged for having committed an offence punishable under Sections 376 and 506 of the Indian Penal Code, 1860 (for short, 'IPC'). After trial, the Additional Sessions Judge, Fast Track Court, Chamba, Himachal Pradesh, convicted the respondent under Section 376(2)(f) as well as under Section 506 of the IPC.;