A. K. Sikri, J. - (1.) Leave granted.
(2.) We have heard the counsel for the parties at length.
(3.) This appeal is filed by the appellant who has been convicted for offences under Sections 302, 376(2)(f) and 342 of the Indian Penal Code (for short, 'IPC'). He was awarded death penalty for the offence punishable under Section 302, IPC by the trial court vide its judgment dated September 27, 2013 in Sessions Case No. 87 of 2012. For offence under Section 376(2)(f) of IPC, the appellant was sentenced to life imprisonment and for the offence under Section 342 of IPC, the trial court awarded simple imprisonment for two months.;