PAWAN @ AMIT @ TINKU Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Pawan @ Amit @ Tinku is convicted for rape and illegal confinement of a girl child R aged four years vide the impugned judgement dated Aug. 03, 2012 and directed him to undergo imprisonment for life and a fine of Rs. 5,000.00 for the offence punishable under Sec. 376 (2) (f) Penal Code and Rigorous Imprisonment for a period of one year and a fine of Rs. 1,000.00 for offence punishable under Sec. 342 IPC.

(2.) The ghastly act of the appellant would be best narrated in the words of the little girl who deposed before the Court after the Court ascertained whether she was competent to depose or not.

(3.) In the cross-examination she denied that she was not taken to the house of Tinku and that no such incident took place or that she was tutored by her parents.