PARMESHWAR Vs. STATE OF C.G.

JUDGEMENT

(1.) Challenge in this appeal is to the judgment of conviction and order of sentence dated 18.01.2002 passed by the Sixth Additional Sessions Judge (FTC) Surajpur in Sessions Trial No.367/99, whereby and whereunder the trial Court after holding the appellant guilty for commission of rape convicted him under Section 376 of the IPC and sentenced him to undergo R.I. for seven years and to pay fine of Rs.2,000/-, in default of payment of fine to undergo additional R.I. for six months.

(2.) Conviction is impugned on the ground that without there being an iota of evidence, the trial Court has convicted and sentenced the appellant as aforementioned and thereby committed illegality.

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