Krishna Pratap Singh, J. - (1.) Heard Ms. Rajeshwari Singh, learned Amicus Curiae for the accused-appellant as well as Sri Tarkeshwar Yadav, learned Additional Government Advocate assisted by Sri Vijay Kumar Mishra and perused the record.
(2.) In the present judgment, I do not propose to mention the name of the victim girl in view of the provisions of Section 228A I.P.C. and in pursuance of the observations made by the Hon'ble Supreme Court in para-4 in the case of State of Himachal Pradesh vs. Shree Kant Shekari, 2004 AIR(SC) 4404 the prosecutrix (hereinafter referred to as 'victim').
(3.) The present jail appeal has been directed against the judgment and order dated 27.11.2014 passed by the Additional Sessions Judge, Court No. 1, District Basti in Session Trial No. 227 of 2012 (State vs. Daya Shankar @ Goli Harijan), whereby the accused-appellant has been convicted for the offences punishable under Sections 323, 363, 366 and 376 I.P.C. and has been sentenced as under:- JUDGEMENT_346_LAWS(ALL)11_2017_1.html JUDGEMENT_346_LAWS(ALL)11_2017_1.html The learned trial Judge has further directed that all the sentences of the accused-appellant shall run concurrently.;