SURENDER @ ARJUN Vs. STATE

JUDGEMENT

(1.) By this appeal the appellant had challenged his conviction for offences punishable under Section 363/367/377 IPC and the order on sentence dated 27th March, 2015 directing him to undergo rigorous imprisonment for a period of 7 years for offences punishable under Sections 367 and 377 IPC and rigorous imprisonment for a period of 5 years for offence punishable under Section 363 IPC.

(2.) The case of the prosecution is that the appellant kidnapped a minor child aged two and a half years old and committed sodomy on him. The act of the appellant was witnessed by Hardarshan and Vikram who were present having seen the child being taken and thereafter informed the parents. The prosecution by examining the eye-witnesses Hardarshan and Vikram besides the parents of the victim has proved the prosecution case.

(3.) The case of the prosecution also stands proved by the testimony of Dr. Surrender Kumar (PW-7) who examined the victim a minor child of two and a half years on 9th August, 2011 at about 8.10 PM and found the following injuries on local examination: