RAHUL SHARMA @ BADAL Vs. STATE

JUDGEMENT

(1.) The instant appeal has been preferred by the appellant Rahul Sharma @ Badal to impugn a judgment dated 01.06.2010 of learned Additional Sessions Judge in Sessions Case No.36/10 arising out of FIR No. 499/08 registered at PS Shakarpur by which he was convicted under Sections 363/366/376 IPC. By an order dated 04.06.2010, he was awarded RI for three years with fine Rs. 1,000/- under Section 363 IPC; RI for five years with fine Rs. 2,000/- under Section 366 IPC and and RI for seven years with fine Rs. 3,000/- under Section 376 IPC. All the sentences were to operate concurrently.

(2.) Allegations against the appellant as reflected in the chargesheet were that on 04.10.2008, he kidnapped the prosecutrix 'X' (assumed name), aged about 13 years, from the lawful guardianship of her parents, from a place near Laxmi Nagar Bank Colony Delhi and took her to DDA Flats No.4A, Mangal Bazar, and committed rape upon her. The prosecution examined thirteen 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 29.07.2010. By an order dated 18.02.2011, the matter was ordered to be listed in the category of 'Regular Matters' in Part-B of the list relating to 'Persons in custody' as per its own turn. When the matter was taken up for hearing on 22.09.2015, none appeared on behalf of the appellant to address arguments. Notice was ordered to be issued to Mr.Ajay Verma, Advocate, who represented the appellant on the previous date of hearing. Fresh nominal roll of the appellant was called along with issuance of production warrants for his appearance.