DILSHAD Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) DILSHAD, the appellant has been convicted for the offence of having raped kumari 's' and has been sentenced to undergo imprisonment for life. He has also been convicted for the offence punishable under Section 363 IPC, for which offence he has been directed to undergo imprisonment for one year. He has also been convicted for the offence punishable under Section 366 IPC, for which offence he has been sentenced to undergo imprisonment for 10 years.

(2.) AS per the evidence on record, Kumari 's' was aged years when the offence was committed.

(3.) IN returning the findings of guilt, the learned trial Judge has, with reference to the MLC, Ex. PW-10/a of Kumari 's' as also the testimony of dr. Ruchika PW-10, concluded that the same evidences Kumari 's' being subjected to a penetration.