DEVENDRA SINGH KHINCHIYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 6/10.9.2018, passed by the Additional Sessions Judge, Bageshwar whereby the appellant has been convicted for the offence under Section 376(2)(n) of the IPC and sentenced to undergo R.I. for ten years and to pay a fine of Rs. 20,000/-.

(2.) Facts of the case are that on 5.9.2017, the prosecutrix lodged a written report against the appellant wherein she alleged that she and the appellant had been in relationship since the last three years and the appellant had assured her that he would marry her and on this assurance, the appellant made sexual relations with her. The prosecutrix further alleged that the appellant cheated on her as he refused to marry her and he is in relationship with some other girl.

(3.) After investigation, police submitted the chargesheet against the accused, who was convicted and sentenced by the trial court as mentioned hereinabove.