H.R.PANWAR,J. - (1.) This criminal appeal under Section 374(2) of the Code of Criminal Procedure, 1973 (for short 'the Code' hereinafter) is directed against the judgment and order dated passed by Special Judge SC/ST (Prevention of Atrocities) Cases, Sri Ganganagar (for short 'the trial court' hereinafter) in Sessions Case No. 43/2003, whereby the trial court convicted and sentenced the appellant for the offences under sections 376 and 450 IPC as under: (i) Under Section 376 IPC : Seven years rigorous imprisonment and a fine of Rs. 30,000/- in default of payment of amount of fine further to undergo one year simple imprisonment; (ii) Under Section 450 IPC : Four years rigorous imprisonment and a fine of Rs. 10,000/- in default of payment of amount of fine further to undergo one year simple imprisonment. Both the sentences were directed to run concurrently.
(2.) Aggrieved by the judgment and order Impugned, the appellant has filed the instant appeal.
(3.) I have heard learned counsel for the appellant and public prosecutor for the State. Perused the judgment and order impugned as also record of the trial court.;