SACHIN SEHGAL Vs. STATE OF DELHI

JUDGEMENT

(1.) THE appellant and his two accomplices were charged for commission of offence punishable under Section 376/506 IPC. They were tired by the Additional Sessions Judge and finally the appellant was convicted for commission of offence punishable under Section 376 IPC whereas his accomplices vinay and Lekh Raj were acquitted vide judgment dated 12. 7. 2006. The appellant was sentenced to undergo imprisonment for ten years besides a fine of rs. 30,000/- and in default, he was further ordered to suffer two years sentence.

(2.) FEELING aggrieved by the impugned judgment dated 12. 7. 2006 and order of sentence dated 15. 7. 2006, the appellant has preferred the present appeal assailing the impugned judgment of conviction and sentence and claiming acquittal.

(3.) I have heard learned counsel appearing for the appellant and also learned prosecutor. With their assistance, I have been taken though the testimonies of witnesses examined by prosecution.