Pushpendra Singh Bhati, J. - (1.) The petitioner in this criminal misc. petition under Section 482 Cr.P.C. has been convicted in Sessions Case No.37/2006 and 38/2006 passed by learned Additional Sessions Judge (Fast Track), Banswara vide judgment dated 19.07.2006 and 31.07.2006 respectively.
(2.) In Sessions Case No.37/2006, the petitioner has been convicted for the offences under 366 and 376 IPC and sentenced to five years' rigorous imprisonment and a fine of Rs.10,000/- and in default of payment of fine, to further undergo one year's imprisonment; and seven years' rigorous imprisonment and a fine of Rs.25,000/- and in default in payment of fine, to further undergo one year's imprisonment, respectively.
(3.) In Sessions Case No.38/2006, the petitioner has been convicted for the offences under Sections 420, 363, 366A and 368 IPC, and sentenced to three years' rigorous imprisonment and a fine of Rs.2,000/- and in default of payment of fine, to further undergo three months' rigorous imprisonment; three years' rigorous imprisonment and a fine of Rs.3,000/- and in default of payment of fine to further undergo six months rigorous imprisonment; five years' rigorous imprisonment and a fine of Rs.5,000/- and in default of payment of fine to further undergo one year's rigorous imprisonment; and three years' rigorous imprisonment and a fine of Rs.3,000/- and in default of payment of fine, to further undergo six months rigorous imprisonment, respectively.;