KUMAR SAI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Appellant- Kumar Sai has been convicted under Sections 376(1) and 506 IPC and sentenced to undergo imprisonment for life and to pay fine of Rs. 500/-, with default sentence of S.I. for one month; and S.I. for one year, respectively, with a direction to run the sentences concurrently. The judgment and findings have been recorded by the 1st Additional Sessions Judge, Rajnandgaon in S.T. No. 24/2008 on 08.07.2008.

(2.) The facts, briefly stated, are as under:-

(3.) Mr. Shrawan Kumar Chandel, learned counsel appearing on behalf of the appellant, has firstly contended that there was delay in lodging the FIR, therefore, the story set-forth by the prosecution appears to be concocted.