VISHNU KHANDELWAL Vs. STATE

JUDGEMENT

(1.) The Appellant impugns a judgment dated 15.03.2011 and an order on sentence of even date passed by the learned Additional Sessions Judge("ASJ") in Sessions Case No.84/2008 FIR No.450/2008 registered at Police Station Rohini whereby the Appellant was held guilty for the offences punishable under Sections 328, 376 and 506 IPC. He was sentenced to undergo RI for two years and to pay a fine of Rs. 3,000/- or in default to undergo SI for two months for the offence punishable under Section 328 IPC; he was sentenced to undergo RI for seven years and to pay a fine of Rs. 5,000/- or in default to undergo SI for three months for the offence punishable under Section 376 IPC; he was further sentenced to undergo RI for one year and to pay a fine of Rs. 1,000/- or in default to undergo SI for one month for the offence punishable under Section 506 IPC.

(2.) The facts of the case are extracted from the opening para of the impugned judgment hereunder:

(3.) On the complaint made by the prosecutrix "P", a case for the offence punishable under Sections 328/376/506 IPC was registered. On completion of the investigation, a charge sheet was filed against the Appellant. On Appellant's pleading not guilty to the charge, the prosecution, in order to establish its case, examined 17 witnesses.