Supreme Court - Daily Orders
Veerpal Kaur vs The State Of Punjab on 1 August, 2018
Bench: Ranjan Gogoi, R. Banumathi, Navin Sinha
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1586 OF 2014
VEERPAL KAUR ...APPELLANT(S)
VERSUS
STATE OF PUNJAB ...RESPONDENT(S)
O R D E R
1. Heard learned counsels for the parties and perused the relevant materials.
2. The accused-appellant has been convicted of the offence under Section 376(2)
(g) read with Section 109 of the Indian Penal Code. She has been sentenced to undergo 10 years rigorous imprisonment which is the minimum sentence.
3. The evidence of the prosecutrix which has been discussed in detail by the learned trial Court in paragraph 16 of the judgment, in our considered view, leaves no manner of doubt that the accused-appellant is guilty of Signature Not Verified abetment in commission of the offence under Digitally signed by NEETU KHAJURIA Date: 2018.08.02 18:32:36 IST Reason: Section 376(2)(g) by two other accused, Baljinder Singh @ Binder and Avtar Singh @ Gogi, who are not before us in the present 2 appeal. The High Court while affirming the conviction and the sentence imposed, in our view, was perfectly justified leaving no room for interference.
4. The appeal consequently is dismissed.
....................,J.
(RANJAN GOGOI) ....................,J.
(R. BANUMATHI) ....................,J.
(NAVIN SINHA)
NEW DELHI
AUGUST 01, 2018
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ITEM NO.103 COURT NO.2 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 1586/2014
VEERPAL KAUR Appellant(s)
VERSUS
THE STATE OF PUNJAB Respondent(s)
Date : 01-08-2018 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MRS. JUSTICE R. BANUMATHI HON'BLE MR. JUSTICE NAVIN SINHA For Appellant(s) Mr. Sanjay Singh, Adv.
Mr. Ugra Shankar Prasad, AOR For Respondent(s) Ms. Jaspreet Gogia, AOR Mr. Raj Kamal, Adv.
Mr. Benant Noor Singh Marok, Adv. UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER (Signed order is placed on the file.)