DEEPAK Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present appeal has been preferred against the judgment and order dtd. 24/10/2017, passed in Sessions Trial No.29 of 2016, State Vs. Deepak, by the court of District and Sessions Judge, Pauri Garhwal (for short, "the case"). By the impugned judgment and order, the appellant has been convicted under Sec. 365, 366, 376 and 506 IPC and sentenced as hereunder:-

(2.) Prosecution case, briefly stated, is as follows:-

(3.) In order to prove the case, the prosecution examined, in all seven witnesses, namely, PW1 husband of the victim, PW2 the victim, PW3 brother of the victim, PW4 Dr. Sandhya Bajpeyee Khurna, PW5 Constable, Rekha Mehta, PW6 Dinesh Butola, and PW7 Rafat Ali.