Conviction,Sentences
Under Section 363 of IPC,"R.I. for 3 years and fine of Rs.500/- in default of
which, additional R.I., for 1 month.
Under Section 366-A of IPC,"R.I. for 3 years and fine of Rs.1000/- in default of
which, additional R.I., for 3 months.
Under Section 376 of IPC,"R.I. for 10 years and fine of Rs.1000/- in default of
which, additional R.I., for 3 months.
Under Section 6 of the Protection of Children
From Sexual Offences Act, 2012","R.I. for 10 years and fine of Rs.1000/- in default of
which, additional R.I., for 3 months.
