(1.) THE present appeal is directed against the judgment dated 19.09.2000 and order on sentence dated 23.09.2000, passed by the learned Additional Sessions Judge, Delhi, in FIR No. 134/99, PS Kalyan Puri, under Section 376, Indian Penal Code, 1860 (hereinafter referred to as, "IPC"), by virtue of which the appellant was sentenced to undergo Rigorous Imprisonment for five years with a fine of Rs. 5,000/ - and in default of which, the said appellant was directed to undergo a further Simple Imprisonment for a period of one year.
(2.) THE facts of the case as noticed by the learned Trial Court, briefly stated are.
(3.) THE prosecution in support of its case examined eleven (11) witnesses. Five witnesses were examined by the defence. Statement of the appellant was also recorded under Section 313 of Cr.P.C. It would be useful to discuss the evidence of some of the material witnesses in detail.
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