Kanwaljit Singh Ahluwalia, J. - (1.) (Oral) - Ramkaran son of Mishrilal, has preferred the present appeal, to assail his conviction for the offences under Section 376 (G) IPC, Section 3(2)(V) and Section 3(1)(xii) of SC/ST (Prevention of Atrocities), Act, 1989.
(2.) The appellant vide impugned judgment dated 6.8.2004 was convicted for above offences and vide a separate order of even date was sentenced as under: For Offence u/s. 376(G) IPC, the accused appellant was sentenced to ten years R.I. and fine of INR 2000/-, in default of payment of fine to further undergo two months' R.I. For offence u/s. 3(2)(v) of SC/ST (P.A.) Act, the accused appellant was sentenced for life imprisonment and to pay fine of INR 2,000/-, in default of payment of fine to further undergo two months' additional R.I. For offence u/s. 3(1)(xii) of S.C./S.T. (P.A.) Act, the accused appellant was sentenced to six months R.I. and a fine of INR 500/-, in default of payment of fine to further undergo one month's additional R.I.
(3.) Investigation against the co-accused of the appellant, namely Ramavtar @ Habu was kept pending and we are informed that later on he was acquitted.;