- (1.) By Court: Heard learned counsel for the appellant and learned A.P.P. for the State.
(2.) The sole appellant stands convicted for the offences under sections 342 and 376 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for life and to pay fine of Rs. 25,000/- for the offences under section 376 of the Indian Penal Code by the impugned judgment of conviction and sentence dated 01.07.2011 / 02.07.2011 passed by the Learned Court of Additional Judicial Commissioner-XVIII, Ranchi in Sessions Trial No. 159/2007. In default of payment of fine, he has been further sentenced to undergo rigorous imprisonment for six months. No separate sentence has been awarded for the offence under section 342 of the Indian Penal Code.
(3.) The appeal has been preferred through the High Court Legal Services Committee vide letter no. HCLSC/470/IV dated 05.09.2012 by the learned counsel Dr. Waris.;