JAIPAL Vs. STATE

JUDGEMENT

(1.) THIS appeal has been preferred by the appellant against his conviction under Section 376 IPC. The appellant was sentenced to RI for 10 years and a fine of Rs. 10,000/- by the trial court.

(2.) THE case of prosecution is about rape committed by the appellant on his own daughter.

(3.) SHE was cross-examined at length. During cross-examination she gave cogent and rational answers to all queries. SHE denied the suggestion that her father and husband were having dispute over some plot. SHE denied the suggestions that her father had not committed rape.