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Judgment
6 paragraphs · 190 wordsWe have heard learned Counsel for the parties.
Leave granted.
The appellant-Vinod Kumar @ Bittu was convicted by the trial Court and was sentenced to rigorous imprisonment for ten years and to pay fine of Rs. 5,000/- and in default of payment of fine to further undergo rigorous imprisonment for the period of two years for the offence u/s 376(2) to further undergo rigorous imprisonment for seven years and to pay fine of Rs. 4,000/- u/s 366 IPC and in default of payment of fine to further undergo rigorous imprisonment for a period of eighteen months. The appellant was acquitted u/s 376(2)(g), however, he was convicted u/s 366/34 of the Indian Penal Code and was sentenced to imprisonment for four years.
The incident is of 1983 and at that time the appellant was 17 years of age. Now he is married and having children.
In the facts and circumstances of this case, we deem it appropriate to uphold the conviction but the sentence of imprisonment is reduced from four years to two years and six months.
The Appeal is partly allowed and disposed of.