HARI CHAND Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment of the learned Additional Sessions Judge, Delhi dated 9.3.1978 by which the accused appellant was convicted under Sections 376/511 Indian Penal Code and sentenced to one year and six months rigorous imprisonment.

(2.) The accused appellant filed an appeal through Mr.R.K.Naseem, Advocate, who appeared at the time of admission of the appeal on 14.3.1978. This appeal has remained on Board for quite some time but no one appeared for the appellant. In this view of the matter, Ms. Reena Garg, Advocate, was appointed as Amicus Curiae in this case.

(3.) Brief facts which are necessary for disposal of this appeal are recapitulated below.