RAKESH KUMAR YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of the impugned Judgment and Order dated 28.11.2018 passed by the High Court of Chhattisgarh at Bilaspur in Criminal Appeal No. 550 of 2009, whereby the High Court has affirmed the order of conviction of the appellant passed by the trial court under Sections 376 (1) and 450 IPC.

(3.) The brief facts of the case are as follows :-