Kapil Kumar Sahu Vs State Of Chhattisgarh

Chhattisgarh High Court 15 May 2018 Criminal Appeal (CRA) No. 1329 Of 2014 (2018) 05 CHH CK 0119
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Criminal Appeal (CRA) No. 1329 Of 2014

Hon'ble Bench

Manindra Mohan Shrivastava, J

Advocates

Rajkumar Pali, Majid Ali

Final Decision

Dismissed

Judgement Text

Translate:

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.

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