Kanwalijit Singh Ahluwalia, J. - (1.) (Oral) - On 04th December, 2014, in pursuance of the order passed by Hon'ble Apex Court in Special Leave to Appeal (Cri.) 2009/2014 decided on 28th February, 2014, we had ordered that the D.B.Criminal Appeal No.963/2012 be posted for final hearing and disposal. D.B.Criminal Appeal No.963/2012 was taken up for hearing on 16th December, 2014. During the course of the arguments, Shri Suresh Sahni, counsel for the appellant, prayed for an adjournment to file an application under Section 391 Cr.P.C.
(2.) The present appellant Nisar s/o Ayub was tried by the Court of Additional Sessions Judge No.2, Deeg District Bharatpur, and by impugned judgment dated 25th September, 2012, he has been convicted for offences under Sections 366, 368, 376 and 506 IPC.
(3.) Having convicted the appellant for the above said offences, by a separate order dated 26th September, 2012, the appellant was sentenced as under:- For offence under Section 376 IPC : Life imprisonment, and a fine of Rs.1,00,000/-, in default thereof, to further undergo one year simple imprisonment. For offence under Section 366 IPC : Five years' rigorous imprisonment, and a fine of Rs.10,000/-, in default thereof, to further undergo three month's simple imprisonment. For offence under Section 368 IPC : Three years' rigorous imprisonment, and a fine of Rs.5,000/-, in default thereof, to further undergo one month simple imprisonment. For offence under Section 506 IPC : One years' rigorous imprisonment, and a fine of Rs.5,000/-, in default thereof, to further undergo one month simple imprisonment. All the above sentences were ordered to run concurrently.;