SAJID @ SALMAN Vs. STATE

JUDGEMENT

(1.) This Appeal is directed against a judgment dated 03.11.2011 and an order on sentence dated 15.11.2011 passed by the learned Additional Sessions Judge ('ASJ') whereby the Appellant was held guilty for the offences punishable under Sections 376/506(II) of the Indian Penal Code (IPC) and was sentenced to undergo Rigorous Imprisonment for seven years with fine of Rs. 2,500/- and in default of payment of fine to undergo Simple Imprisonment for six months under Section 376 IPC; and further to pay fine of Rs. 500/- and in default of payment of fine to further undergo SI for one month under Section 506 Part II IPC.

(2.) The facts of the case can be extracted from Paras 1 and 2 of the impugned judgment hereunder:-

(3.) The only contention raised by the learned counsel for the Appellant is that the sexual intercourse with the prosecutrix was with her consent. When the factum of the prosecutrix becoming pregnant was discovered by the prosecutrix's mother she (the prosecutrix) in collusion with her parents leveled false allegations of rape against the Appellant.