PAPPU Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) In yet another prolix judgment dated 30.10.2009, of the kind we find being penned in abundance by the learned Trial Judges, the appellant has been convicted for the offence of having raped an infant girl child aged 1 years on the date when the crime was committed.

(2.) Vide order dated 31.10.2009 the appellant has been sentenced to undergo imprisonment for life and pay fine in sum of Rs.50,000/-.

(3.) In a decision which sways all over; noting the testimonies of the witnesses; the arguments advanced pertaining to the credibility of the witnesses; copiously copying extracts from various decisions; but without dealing with the submissions urged; recording in a cryptic manner that discrepant details vis--vis the earlier and the current statements would not discredit a witness, finding of guilt has been returned.