- (1.) This criminal jail appeal is directed against the judgment and order impugned dated 22-7-2003 passed by Additional Sessions Judge (Fast Track) No. 2, Pratapgarh Camp at Nimbahera (for short the trial Court hereinafter) in Sessions Case No. 84/2003, whereby the trial Court convicted and sentenced the appellant thus :- Under Section 376. I.P.C. : Seven years' rigorous imprisonment and fine of Rupees 5000/-, in default of payment of fine, to further undergo six months' simple imprisonment. Under Section 366. I.P.C. : Two years'rigorous imprisonment and fine of Rs. 2000/-, in default of payment of fine, to further undergo two months' simple imprisonment. Under Section 384. I.P.C. : One year's rigorous imprisonment and fine of Rupees 1000/-, in default of payment of fine, to further undergo one month's simple Imprisonment. '"' ' Under Section 344, I.P.C. : One year's rigorous imprisonment and fine of, Rupees 1000/-, in default of payment of fine, to further undergo one month's simple imprisonment.
(2.) All the aforesaid sentences were ordered to run concurrently. Aggrieved by the judgment of conviction and order of sentence, the appellant has filed the instant jail appeal.
(3.) I have heard learned Amicus Curiae for the appellant and the learned Public Prosecutor for the State. Perused the ment and order impugned, I have carefully gone through the record of the trial Court and scanned and evaluated the evidence on record.;