SHRAWAN KUMAR MAURYA Vs. STATE OF U.P.

JUDGEMENT

(1.) This Criminal Appeal has been filed against the judgment and order dtd. 16/9/2008 passed in Sessions Trial No.796 of 2006, arising out of Crime No.50 of 2006, under Sec. 376 of Indian Penal Code,1860 (in short I.P.C.), Police Station Machhrehta, District Sitapur passed by by Additional District and Sessions Judge, Court No.8, Sitapur whereby the convict/appellant was held guilty for the offence punishable under Sec. 376 of I.P.C. and sentenced to life imprisonment. The trial court also directed the convict/appellant to pay Rs.25,000.00 as compensation to the victim.

(2.) The facts necessary for disposal of this appeal, shorn of unnecessary details are as under:-

(3.) Heard Mr. Anurag Shukla, learned Amicus Curiae on behalf of appellant and Mr. Dhananjay Kumar Singh, learned Additional Government Advocate for the State-respondent.