Kanwaljit Singh Ahluwalia, J. - (1.) APPELLANT viz., Manohar @ Madan has instituted instant appeal under Section 374 of the Code of Criminal Procedure, 1973, to assail the judgment dated 17.06.2006 rendered by the Special Judge (Women Atrocities & Dowry Cases), Jaipur City, District Jaipur, whereby the appellant was convicted for offences punishable under Sections 363, 366 and 376(2)(F) of Indian Penal Code.
(2.) HAVING held the appellant guilty of above said offences, the trial Judge, by a separate order of even date, sentenced him as under: - - "For offence under Section 363 I.P.C. the appellant was sentenced to undergo three years' rigorous imprisonment and to pay a fine of Rs. 100/ - in default of payment of fine to further undergo three months' rigorous imprisonment. For offence under Section 366 I.P.C. the appellant was sentenced to undergo seven years' rigorous imprisonment and to pay a fine of Rs. 20,000/ - in default of payment of fine to further undergo one year rigorous imprisonment. For offence under Section 376(2)(F) I.P.C. the appellant was sentenced to undergo life imprisonment and to pay a fine of Rs. 80,000/ - in default of payment of fine to further undergo two years rigorous imprisonment." All the sentences were ordered to run concurrently.
(3.) THE trial Judge further held that the amount of fine of Rs. 1,00,000/ - shall be paid as compensation to the victim through her father Anwar (complainant).;