RAM NIWAS Vs. STATE

JUDGEMENT

(1.) BY filing these two Criminal Appeals bearing No.636/1999 and 255/2000, Appellants Ram Niwas and Pappu are impugning the judgment and order on sentence dated 25.08.1999 & 28.08.1999 respectively passed by learned Addl. Session Judge in Session Case No.18/1997 in FIR No.240/1997 under Section 376/506/34 IPC, PS Gokul Puri.

(2.) IN Criminal Appeal No.255/2000, Appellant Pappu is challenging his conviction for committing the offences punishable under Section 376 IPC and 506/34 IPC and sentence awarded to him under Section 376 IPC to undergo RI for seven years with fine of Rs.300/ - and further under Section 506/34 IPC to undergo RI for six months.

(3.) THE prosecution case begins with DD No.13 dated 24.03.1997 recorded at 4.55 pm. As per this DD, ASI Rohtas from PCR informed the Police Post that in Prakash Vihar, Karawal Nagar, B -Block adjoining the wall of Tube Well of Mani Ram, rape has been committed with a woman and police be sent. After recording the DD entry, SI Rajesh Sinha was informed through wireless who left for the spot.