RAJESH SHARMA Vs. STATE

JUDGEMENT

(1.) THIS appeal has been moved by the accused, Rajesh Sharma, against the judgment and order dated 11th May, 2006 and 17th May, 2006 wherein the appellant and the co-accused, Atma Ram, were convicted u/s 376 IPC and were sentenced to rigorous imprisonment for seven years along with a fine of Rs. 1,000/-, in default of which they were to undergo further rigorous imprisonment for one month.

(2.) THE case against the accused, which resulted from a complaint made by Smt. Raj Laxmi, wife of the accused, is to the effect that their daughter Anuradha, aged about 11 years, was raped by the appellant as well as the co-accused Atma Ram, who is also the appellant's friend.

(3.) AT the trial, the accused, Rajesh Sharma, as well the co-accused Atma Ram were convicted u/s 376 IPC vide judgment dated 11 th May, 2006 and sentenced to rigorous imprisonment for seven years along with a fine of Rs. 1,000/-, in default of which they were to undergo further rigorous imprisonment for one month vide order dated 17th May,2006.