ANUJ Vs. STATE

JUDGEMENT

(1.) The instant appeal has been preferred by the appellant Anuj to impugn a judgment dated 17.09.2009 of learned learned Additional Sessions Judge in Sessions Case No.22/08 arising out of FIR No.345/07 registered at PS Pandav Nagar by which he was convicted under Sections 376/506/34 IPC. By an order dated 06.10.2009, he was awarded RI for seven years with fine Rs. 5,000/- under Section 376/34 IPC and RI for one year under Section 506 IPC. Both the sentences were to operate concurrently.

(2.) Allegations against the appellant as reflected in the chargesheet were that about ten months and later 1 1/2 or 2 months before 26.06.2007, in the House No.C-51A, Shashi Garden, Patparganj, Delhi, in the tenanted room, he committed rape upon prosecutrix 'X' (assumed name) and criminally intimidated her. The prosecution examined twelve witnesses to substantiate its case. In 313 Cr.P.C. statement, the appellant pleaded false implication. The trial resulted in his conviction as aforesaid.

(3.) The appellant preferred the instant appeal before this Court on 14.05.2010. Vide order dated 03.06.2010 the appeal was admitted.