SALIM Vs. STATE OF KERALA

JUDGEMENT

(1.) (i) Have the circumstances relied by the prosecution against the appellant/accused been proved satisfactorily

(2.) The appellant has been found guilty, convicted and sentenced under Section 376 (2)(f) and Section 302 of the Indian Penal Code. Separate sentences of imprisonment for life have been imposed under each of those two sections. The appellant also has been sentenced to pay fine of Rs. 10,000/-each for the said offences. Default sentences have also been imposed.

(3.) According to the prosecution, on 26.05.2005, the appellant had enticed the victim, a child aged about 111/2 years, to a forest area and had committed rape and murder of the said child at some time between 9.30 a.m and 2.20 p.m.