LALI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred against the judgment of conviction and order of sentence dated 30-4-2001 passed by the Additional Sessions Judge, Baikunthpur (CG) in Sessions Trial No. 254 of 2000 wherein the said Court has convicted the appellant for commission of offence under Sections 363, 366 and 376 of the IPC, 1860 and sentenced him to undergo rigorous imprisonment for three years, RI for three years and RI for ten years. All the sentences are directed to run concurrently.

(2.) In the present case, prosecutrix is PW/3. As per version of prosecution on the date of incident i.e., on 6-2-2000 appellant abducted prosecutrix from weekly market of town Baikunthpur and she was subjected to sexual intercourse. The matter was reported and investigated. After completion of trial, the trial Court convicted and sentenced him as aforementioned.

(3.) Learned counsel for the appellant would submit as under: