RAJNEESH Vs. STATE N.C.T. OF DELHI

JUDGEMENT

(1.) The present appeal has been filed against the judgement of conviction dtd. 7/3/2009 and order on sentence dtd. 9/3/2009 passed by learned ASJ, Karkardooma Courts, New Delhi in Sessions Case No. 99/2008 arising out of FIR No.533/2007 registered under Ss. 363/366/376/328 IPC at P.S. Khajuri Khas, Delhi.

(2.) The facts, as noted by the Trial Court, are as under:-

(3.) The appellant pleaded not guilty and claimed trial. The prosecution examined a total of 12 witnesses to prove its case. The victim was examined as PW3. Dr. Sapna was examined as PW9 to prove the MLC of the prosecutrix. As per case of prosecution, the prosecutrix was 14 and ' years of age at the time of incident and to prove the same examined PW4, a teacher of the School attended by the prosecutrix. The other witnesses were formal in nature relating to various aspects of investigation.