KRISHAN KUMAR Vs. STATE

JUDGEMENT

(1.) Being conscious of misuse of the provisions of rape and the impact it can have on the accused, in the context of evaluating the testimony of rape victim, following observations were made by the Supreme Court in Rajoo & Ors. v. State of Madhya Pradesh, 2009 AIR(SC) 858 :

(2.) The Appellant Krishan Kumar, who is father-in-law of Complainant/Prosecutrix 'R' (name withheld to conceal her identity) has been convicted for committing the offence punishable under Sections 376 IPC and sentenced to undergo RI for ten years with fine of Rs.20,000/-.

(3.) Feeling aggrieved by the order of conviction and sentence imposed on him, the Appellant has preferred this appeal challenging his conviction and sentence awarded to him for committing the offence punishable under Section 376 IPC on the following grounds :