JNARDHAN GUPTA Vs. STATE

JUDGEMENT

(1.) CRL .A.No.1420/2014 has been filed by the State, on leave to appeal being granted against the judgment dated May 22, 2014, convicting Janardhan Gupta for the offence of having attempted to rape the prosecutrix who was aged around 14 years as on June 11, 2012, and for which offence he has been sentenced to undergo rigorous imprisonment for 5 years as per order on sentence dated May 30, 2014 and pay fine in sum of Rs.5,000/ -. Janardhan Gupta challenges his conviction vide Crl.A.No.1072/2014, and thus both appeals are being heard together. It is the case of the State that the evidence establishes the prosecutrix being raped.

(2.) AT the forefront has to be the question whether Janardhan Gupta's involvement with the victim has been proved as alleged by the prosecutrix and her sister : Sangeeta PW -1.

(3.) SANGEETA is the wife of Janardhan Gupta.