RAHUL @ MAYANK Vs. STATE

JUDGEMENT

(1.) The appellant has filed the present appeal against a judgment dated 28.03.2019 passed by the ASJ, Special Fast Track Courts-02, Karkardooma Courts, whereby the appellant was convicted for committing offences punishable under Sections 376(2)(n)/354-C/506 of the Indian Penal Code, 1860 (IPC).

(2.) The appellant also impugns the order on sentence dated 30.03.2019, whereby the learned ASJ had sentenced the appellant to undergo -

(3.) The case of the prosecution is that on 15.04.2013, the appellant had taken the prosecutrix - a girl aged about twenty years - to a hotel room and raped her. He had also videographed the act without her consent and clicked nude photographs of her. He had used the same to blackmail her and had demanded a sum of five lakh rupees to delete the same. FIR No. 299/2013, under Sections 376/384/506/354C/354D of the IPC was registered with PS Shakarpur, on the basis of the statement of the prosecutrix made before the police. Her statement was also recorded under Section 164 of the CrPC.