DURGESH PANDEY Vs. STATE

JUDGEMENT

(1.) By way of the present proceedings, the appellant has challenged the judgment of conviction dated 22nd July, 2015 and order on sentence dated 28th July, 2015 passed by ASJ, Special FTC-2 (Central) in Sessions Case No.05/2015 arising out of FIR No.787/2014 registered under Sections 376/511/354 IPC at PS Timarpur. Vide above judgment, the appellant was convicted for the offences punishable under Sections 376(2)(j) and Section 376(2)(l) IPC and was awarded rigorous imprisonment for 10 years along with fine of Rs. 5,000/- in default whereof he was directed to undergo simple imprisonment for two years.

(2.) The following facts were noted by the Trial Court in the impugned judgment: -

(3.) After completing the investigation, a charge sheet was filed. The Trial Court vide order dated 9th April, 2015 framed the charges under Sections 376 (2) (j) IPC and 376 (2) (l) IPC against the appellant.