MANVIR Vs. STATE

JUDGEMENT

(1.) Heard Ms. Abida Syed, learned Amicus Curiae for the appellant and learned A.G.A. for the State.

(2.) The present jail appeal is filed by appellant through Senior Jail Superintendent, Agra against the judgment dtd. 5/12/2007 and sentence dtd. 6/12/2007 passed by IInd Additional Sessions Judge, Gautambudh Nagar in Sessions Trial No. 497 of 2006 (State Vs. Manvir) arising out of Case Crime No. 136 of 2006 under Ss. 376 and 302 of the Indian Penal Code, Police Station Sector-49, NOIDA. Appellant - Manvir has been convicted under Ss. 376 and 302 of the Indian Penal Code. Appellant is sentenced to 10 years rigorous imprisonment under Sec. 376 I.P.C. and a fine of Rs.5,000.00 and under Sec. 302 I.P.C., life imprisonment has been awarded to appellant - Manvir and a fine of Rs.5,000.00 is awarded.

(3.) As per the legal proviso to Sec. 228A I.P.C., it is not expedient to disclose the name of the victim in this case; she is being referred as victim in the judgment.