A- the first accused along with A- and A- were charge-sheeted for the offences punishable under Sections A -B and IPC The Sessions Court convicted A- for the offence punishable ... under Section A IPC and sentenced him to suffer RI for three years and to pay a fine of Rs - and in default to undergo further RI for six-month A- was also convicted for offence punishable undersection IPC and sentenced to suffer RI for years and to pay a fine of Rs - and in default to undergo further RI for six months A- and A- the mother of A- were however acquitted of the various offences alleged against them The trial Court also acquitted A- of the offence charged against him under Section -B IPC On appeal byA- the High Court though confirmed the conviction modified the sentence under Section A IPC to two years 'RI and a fine of Rs - and in default to undergo further RI for six months and for the offence under Section IPC the sentence was reduced to RI for five years and to pay a fine of Rs - and in default to undergo RI for one year It was ordered that the sentences would run concurrently Aggrieved by the judgment of the High Court this appeal has been preferred by A-