AJAY KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) IN this appeal, Appellant assails his conviction for the offence of raping a minor and of extending threats to her while doing so and the sentence of rigorous imprisonment for ten years and a fine of Rupees Two Thousand awarded to him by the trial court.

(2.) THE factual matrix of the prosecution case as noted by the trial court in the impugned judgment dated 30th August 2005 is as follows:-

(3.) TRIAL court had called upon the Appellant to face the trial for commission of offence under Section 376/506 of the Indian Penal Code as the Appellant had not pleaded guilty to the charges framed against him.