IMRAN Vs. STATE

JUDGEMENT

(1.) The present appeal has been filed on behalf of the appellant under Section 374(2) of the Code of Criminal Procedure, 1973, (hereinafter referred as "Cr.P.C.") against the impugned judgment dated 28.02.2018 and the order of sentence dated 14.03.2018 passed by the Court of ASJ (Spl. FTC), South East, Saket Courts, New Delhi, in SC No.1688/2016 (FIR No. 937/2015, P.S. Amar Colony), registered under section 376/392/506 of the Indian Penal Code, 1860 (hereinafter referred as "IPC") whereby the appellant was convicted for the offence punishable under Section 376/392/506 IPC and was sentenced to imprisonment for life for the offence punishable under Section 376 IPC with a fine of Rs.10,000/-, in default rigorous imprisonment for six months; RI for a period of 05 years for the offence punishable under Section 392 IPC with a fine of Rs.5,000/-, in default RI for three months and RI for 01 year for the offence punishable under Section 506 IPC with fine of Rs.5,000/-, in default RI for three months, all the term sentences to run consecutively.

(2.) Brief facts of the case, as noticed by the Learned Trial Court, are as under:-

(3.) The accused person was charged under Sections 376/392/394/506 IPC to which he pleaded not guilty and claimed trial. In order to bring home the guilt of the accused person, the prosecution had examined 18 witnesses in all.