MOHAN Vs. STATE (GOVT OF NCT, DELHI)

JUDGEMENT

(1.) The instant appeal has been preferred by the appellant Mohan to impugn a judgment dated 14.01.2013 of learned Addl. Sessions Judge (Special Fast Track Court), Dwarka Courts, New Delhi, in Sessions Case No.17/13 arising out of FIR No. 234 dated 18.11.2011 PS Chhawla by which he was convicted under Section 376 IPC read with Section 511 IPC. By an order dated 17.01.2013, he was awarded RI for four years with fine Rs. 10,000/-.

(2.) Allegations against the appellant as reflected in the chargesheet were that on 16.11.2011 at about 04.30 p.m. he attempted to commit rape upon the prosecutrix 'X' (assumed name), aged around four years.

(3.) The appellant preferred the instant appeal before this Court on 15.05.2013. Order dated 29.09.2015 records that learned counsel for the appellant informed the Court that to his information the appellant had already served out the sentence awarded to him by the Trial Court. Vide order dated 29.09.2015, fresh Nominal Roll of the appellant was called along with issuance of production warrants for his appearance.