- (1.) Leave granted.
(2.) This appeal is directed against the judgment and order dated 20.11.2008 delivered by the Punjab & Haryana High Court at Chandigarh in Criminal Appeal No.48-SB of 1998.
(3.) The appellant was convicted by the trial court under sections 363, 366A and 376 of the Indian Penal Code whereas another accused Baldev was convicted under section 366-A of the Indian Penal Code. The High Court acquitted Baldev. Therefore, in this appeal we are only concerned with the appellant, Sunil.;