VEG RAJ Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned A.G.A. for the State and perused the lower court's record.

(2.) Prayer for bail has been made on behalf of the appellant, who has been convicted by Addl. District & Sessions Judge, Court No. 1 Mathura in S.T. No. 61 of 2002 under section 376 IPC/3(2) 5 S.C./S.T Act and sentencedto life imprisonment and fine of Rs. 10,000/- with default stipulation.

(3.) It is submitted by learned counsel for the appellant that there is no medical corroboration in this case. The victim was 45 years of age. There is contradiction in the statement of the witnesses. The only witness who has been produced in this case to corroborate the version of the prosecutrix, i.e. P.W.3 Suraj, has stated that he gave evidence in Court on the prompting of the prosecutrix. The other witnesses named in the FIR have not been produced. The appellant was on bail during trial.