H.R.Panwar, J. - (1.) This criminal appeal under Section 374 of the Code of Criminal Procedure, 1973 (for short 'the Code' hereinafter) is directed against the judgment and order dated 7-11-2001 passed by Additional Sessions Judge, Nohar, district Hanumangarh (for short 'the trial Court' hereinafter) in Sessions Case No. 28/2001, whereby the trial court convicted and sentenced the appellant for the offences under Sections 376 and 450 IPC as under: (i) Under Section 450 IPC-Three years rigorous imprisonment and a fine of Rs. 5000/- in default of payment of fine further to undergo two months rigorous imprisonment; (ii) Under Section 376 IPC-Seven years rigorous imprisonment and a fine of Rs. 10,000/- in default of payment of fine further to undergo three months rigorous imprisonment.
(2.) It was further directed by the trial court that on depositing the fine amount, a sum of Rs. 10,000/- be paid to the victim of rape as compensation.
(3.) Aggrieved by the judgment and order impugned, the appellant has filed the instant appeal.;