PRAMOD Vs. STATE

JUDGEMENT

(1.) THE appellant- Pramod challenges judgment dated 05.09.2000 in Sessions Case No.37/1999 arising out of FIR No. 734/1998 PS Dabri, by which, he was held guilty for committing offences under Sections 366/342/354 IPC. Vide order dated 06.09.2000, he was sentenced to undergo RI for five years with total fine Rs. 5,000/-.

(2.) ALLEGATIONS against the appellant were that he, Billa and Rajesh Kumar kidnapped prosecutrix 'X' (assumed name), aged 10 years and committed rape upon her. Charges under Sections 342/363/366/34 IPC and under Section 376 (g) were framed to which he pleaded not guilty and claimed Trial. The prosecution examined nine witnesses to substantiate the charges. In his 313 Cr.P.C. statement, the appellant pleaded false implication. Rajesh Kumar and Billa were proclaimed offender. After appreciating the evidence and considering the rival contentions of the parties, the Trial Court, by the impugned judgment, held the appellant guilty for the offences described previously and sentenced him. Being aggrieved, the appellant has come in appeal.

(3.) I have considered the submissions of the parties and have examined the Trial Court record. Since the appellant has not opted to challenge the findings of the Trial Court on conviction under Sections 366/342/354 IPC, order of conviction of the Trial Court stands affirmed.