GOKUL S/O NAGGAJI Vs. STATE OF M P

JUDGEMENT

(1.) The appellants/accused have preferred these two appeals separately under Section 374(2) of the Cr.P.C. against the judgment and order of conviction passed by Sessions Judge, Shajapur in S.T. No. 121/1992 parties being State V/s. (1) Atmaram (2) Gokul, decided on 30th July,1994. Both the appeals are being disposed of by one judgment. Copy of the judgment in one case may be attached with other.

(2.) Name of the prosecutrix is not disclosed to maintain secrecy and her imaginary name X is being used.

(3.) Accused appellants were charged and sentenced as under :- S. No. NAME CHARGE U/S CONVIC TION SENTEN CE FINE Rs. SENTEN CE 1 Atmaram 376 of IPC, 3(2)(5) SCST (Prevention of Atrocities) Act,1989 376 of IPC 10 years R.I. Rs.5,000/- In default of payment of fine 6 months R.I. 2 Gokul 376/109 of IPC 376/109 of IPC 10 years R.I. Rs.5,000/- 6 months R.I.