MOHAN CHAND Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the judgment of a learned Single Judge of Uttarakhand at Nainital High Court finding the appellant guilty of offence punishable under Section 376 of the Indian Penal Code, 1860 (in short the 'IPC ) and sentencing him to undergo rigorous imprisonment for seven years. Two persons i.e. Khemanand and the present appellant filed the appeal before the High Court which was dismissed by the impugned judgment.

(3.) Background facts in a nutshell are as follows: