IN MATTER OF VICKY SAIN Vs. STATE

JUDGEMENT

(1.) The present appeal is directed against the judgment dated 02.03.2012 whereby the appellant was convicted for the offence punishable under Section 342 read with Sections 376 and 506 IPC, arising out of FIR No.70/2007 registered under Sections 363/366/428/342/376/506/120-B IPC at P.S. Vikaspuri.

(2.) Vide order on sentence dated 15.03.2012, the appellant was sentenced to RI for 10 years along with fine of Rs.50,000/- for the offence punishable under Section 342 read with Section 376 IPC and in default of payment of fine, the appellant was directed to undergo SI for 6 months. The fine amount was directed to be paid to the prosecutrix as compensation in terms of Section 357 Cr.P.C. The appellant was also sentenced to RI for 2 years along with fine of Rs.1,000/- for the offence punishable under Section 506 IPC and in default of payment of fine, to undergo SI for 15 days. The benefit of Section 428 Cr.P.C. was granted to the appellant.

(3.) After completing the investigation, a charge-sheet was filed against the appellant and his sister, Savitri. The appellant pleaded not guilty and claimed trial. The prosecution, in support of its case, examined total of 18 witnesses. The co-accused Savitri was acquitted by the Trial Court.