YAMEEN Vs. STATE OF OF UTTARANCHAL

JUDGEMENT

(1.) A first information report was lodged by Wahid against Yameen (accused-appellant), on 08.12.2001, in PS Ranipur, which was registered as case crime no. 269 of 2001, in respect of offences punishable under Section 376 IPC. After the investigation, a charge sheet was submitted against the accused for the offence punishable under Sections 376 and 506 IPC. The case was committed to the Court of Sessions.

(2.) When the trial commenced and prosecution opened it's case, charge for the offences punishable under Sections 376 and 506 IPC was framed against the accused- appellant, who pleaded not guilty and clamed trial.

(3.) PW 1 Mashroofa (victim, wife of the informant), PW 2 Wahid (informant), PW 3 Aasmin, PW 4 Doctor Deepa Sharma, PW 5 Head Constable Rishiram and PW 6 SI S.L. Azad were examined on behalf of the prosecution.