RAJPAL YADAV Vs. STATE OF DELHI

JUDGEMENT

(1.) The present revision petition has been filed under Section 397 read with Section 401 of the Code of Criminal Procedure against the judgment dated 31st October, 2006, of Shri S.N.Gupta, ASJ, upholding the conviction and sentence of the trial court in case FIR No.219/2000 under Section 377 IPC.

(2.) The brief facts of the case are that, on 12th June, 2000, at house no.645, Gali no.12, Sangam Vihar, New Delh, the revisionist had carnal intercourse against the order of nature with a child Rizwan, aged about 6 years and as such the revisionist was charged under Section 377 IPC.

(3.) The learned Magistrate convicted the revisionist under Section 377 IPC and sentenced him to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs.5,000/-, in default three months simple imprisonment was awarded.