RAMESH Vs. STATE (GOVT. OF NCT)

JUDGEMENT

(1.) THIS is an appeal directed against the judgment dated 12.07.2006 passed by the Addl. Session Judge, Tis Hazari, Delhi in S.C. No. 11/05 and sentence dated 14.07.2006.

(2.) BY virtue of the impugned judgment the appellant has been convicted of offences under Section 376(2)(g) and Section 506, para (ii) of the Indian Penal Code, 1860 (hereinafter referred to as the 'IPC'). Accordingly, the appellant has been sentenced to 10 years of rigorous imprisonment and a fine of Rs. 2000/ - in respect of offence under Section 376(2)(g) of the IPC. In default of payment of fine the appellant is required to undergo a further rigorous imprisonment for a period of two months. As regards the conviction for offence under Section 506, para (ii) of the IPC is concerned, the appellant is required to undergo rigorous imprisonment for three (3) years and a fine of Rs. 1000/ -. In default of payment of fine the appellant is required to undergo a further rigorous imprisonment for a period of one month. Both these sentences are to run concurrently.

(3.) MS Saahila Lamba, Learned Counsel for the appellant has assailed the trial court's judgment on the following grounds: