ction u/s,Sentence,Default clause
376 (g) of IPC,"RI for ten years with fine of
Rs.3,000/-.",RI for six months
witness has denied the same.,,
10. In view of the aforementioned discussion, this Court is of the considered opinion that no illegality or jurisdictional error has been committed by the",,
learned Judge of the trial Court in convicting the present appellant for the aforesaid offence. Accordingly, the conviction of the appellant is hereby",,
confirmed and the present appeal stands dismissed.,,
