SANJAY Vs. STATE

JUDGEMENT

(1.) The present appeal under Sec. 374(2) read with Sec. 383 of the Code of Criminal Procedure, 1973["Cr.P.C."] is directed against judgment of conviction dtd. 25/1/2018 and the order on sentence dtd. 9/2/2018. By the aforesaid orders, the Appellant has been convicted for the offence under Sec. 376 of Indian Penal Code, 1860["IPC"] and has been sentenced to undergo rigorous imprisonment for a period of 12 years, along with a fine of INR 10,000/- and simple imprisonment for a period of 1 month in default thereof.

(2.) Briefly stated, the facts of the case, leading to the filing of the present appeal, are as follows:

(3.) Counsel for the Appellant assails the order and raises the following grounds: