BHUPENDRA KUMAR SHARMA Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) THIS appeal preferred under Section 374(2) of the Code of Criminal Procedure, 1973 (hereinafter referred to as Cr.P.C.), is directed against the judgment and order dated 22nd January 2001, passed by learned Additional Sessions Judge/Special Judge Anti Corruption, U.P. (East) Dehradun, in Sessions Trial No. 26 of 2000 State Vs. Bhupendra Kumar Sharma, whereby the accused -appellant Bhupendra Kumar Sharma has been convicted under Section 376 and 506 of the Indian Penal Code (hereinafter referred to as I.P.C.) and has been sentenced to undergo ten years' rigorous imprisonment and a fine of Rs. 2,000/ - for the offence under Section 376(1) of the I.P.C. and to undergo six months' R.I. for the offence under Section 506 of the I.P.C. In default of payment of fine, the accused -appellant has been ordered to further undergo six months' R.I. However, both the sentences were ordered to run concurrently. Heard learned Amicus Curiae for the appellants and learned Additional G.A. for the State.

(2.) PROSECUTION story as emerges from the record, in brief, is that the accused -appellant Bhupendra Kumar Sharma was living in the house of the complainant Om Prakash Agarwal lodged a written report with the police out post on 23 -10 -1999, alleging therein that his daughter Aruna Tyagi and her minor daughter, aged about 12,1/2 years used to live with his own family and on that day in the night at about 3 -4 a.m., the prosecutrix (Priyanka) had gone to the bath -room to pass urine. The accused who was living as paying guest in the first floor suddenly came out and induced the prosecutrix to his room and forcibly committed rape with her and thereafter, the accused threatened her to kill in case she disclosed the incident to anybody.

(3.) THE investigation was taken up by S.I. Y.K. Sharma, Incharge Police Out -post Bindal, P.S. Cantt. The prosecutrix was also brought to the police outpost, wherefrom she was sent along with lady constable Neelam Singh for medical examination to the Women Hospital, Doon Hospital, Dehradun, where the prosecutrix was medically examined by Dr. Mamta Sachan, Medical Officer at 2 p.m. on 23 -10 -1999.