RABU Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) APPELLANT Rabu stands convicted of an offence under Section 376 IPC vide judgment and order dated 16.10.2001 in sessions case No. 77/2000 in FIR No. 1690/1999, Police Station NDLS.

(2.) VIDE order dated 27.10.2001 8 years R.I. and fine of Rs. 5000/-, in default S.I. for a period of 6 months has been inflicted upon him.

(3.) ORDER dated 27.10.2001 imposing sentence records age of the appellant to be 22 years. Medical examination to determine the age of the prosecutrix shows that Doctor opined her age to be between 14 to 15 years. Giving margin of 2 years error, possibility of the age of the prosecutrix being about 17 years cannot be ruled out.