(1.) ABOUT a decade ago, a minor girl was kidnapped and raped. Appellant was tried for committing this offence and the trial ended in conviction of the appellant, which is under challenge in this appeal.
(2.) APPELLANT - Dilshad, son of Chhote Khan, is aggrieved of the trial court judgment/order of 17th March, 1999, vide which he has been held guilty for committing offence under Sections 363/366 and 376 of the Indian Penal Code and vide impugned order, the appellant has been sentenced to undergo rigorous imprisonment for two years and to pay a fine of Rupees two hundred and in default of payment of fine, to undergo RI for one month for committing offence under Section 363 of the IPC and to a further RI of three years and fine of Rupees five hundred for committing offence under Section 366 of the IPC and in default thereof, to undergo RI for two months. Besides, appellant has also been ordered to undergo RI for four years and to pay a fine of Rupees five hundred for committing offence under Section 376 of the IPC, and in default of payment of fine, he has been directed to undergo RI for two months.
(3.) THE trial court framed charges under Sections 363/366 and 376 of the IPC against appellant/accused - Dilshad, whereas his co -accused - Gajraj, was charged for committing offence under Section 376 of the IPC and they both were put to trial, as they had pleaded not guilty to the charges framed against them under the aforesaid provisions of law.