JAI NARAIN Vs. THE STATE

JUDGEMENT

(1.) THE two appellants i.e. Jai Narain S/o Sh. Janak Pawan and Jamshed S/o Shri Mehtab in the above titled two appeals assail their conviction for the offence of rape recorded by the learned Additional Sessions Judge, New Delhi, in the impugned judgment of 30th March, 2006.

(2.) SINCE these two appeals arise out of one common impugned judgment based on one FIR, therefore, these two appeals have been heard and are being decided together by this common judgment.

(3.) TRIAL in this case commenced because accused/appellants did not plead guilty to the charges framed against them under the aforesaid provisions of law.