RAM BAX Vs. STATE OF NCT DLEHI

JUDGEMENT

(1.) The instant Criminal Appeal under Sec. 374 (2) of Code of Criminal Procedure, 1973 (hereinafter "Cr.P.C.") is filed against the impugned judgment dated 18th July, 2006 and order on sentence dated 20th July 2006 passed by the learned Additional Sessions Judge, New Delhi, wherein the Appellant/Accused is convicted for the offence punishable under Sec. 376 of the Indian Penal Code, 1860 (hereinafter "I.P.C."), and he was sentenced to undergo eight years of Rigorous Imprisonment and to pay a fine of Rs.1,000.00. In default of payment of fine, the Appellant/Accused is to further undergo Simple Imprisonment for one month.

(2.) The brief facts and circumstances giving rise to this case, are that: -

(3.) Mr. Anuj Kapoor, learned counsel appearing for the Delhi High Court Legal Services Committee (DHCLSC) submitted that the Prosecutrix/ Complainant as PW-8 cannot be relied upon because there have been material contradictions in her depositions. It is further submitted that the admitted facts in light of which her testimony is to be examined for its inherent credibility are: -