ALI SHER ALIAS RAJU Vs. STATE

JUDGEMENT

(1.) APPELLANT has been convicted under Sections 363/376 IPC by the Trial Court; sentenced to undergo rigorous imprisonment for seven years with fine of Rs.1,000/- and in default of payment of fine to undergo simple imprisonment for three months under Section 376 IPC; sentenced to undergo rigorous imprisonment for two years with fine of Rs.500/- and in default of payment of fine to undergo simple imprisonment for one and half months under Section 363 IPC.

(2.) IT is this judgment which is under challenge in this appeal.

(3.) AGE of the prosecutrix was got determined through radiological examination by a medical board of doctors since no document could be produced by the parents of the prosecutrix in support of her age. After examining the x-ray plates of her wrist, elbow, shoulder and pelvis, doctors opined that age of the prosecutrix was between 14 to 16 years.