SUNEEL KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned A.G.A. for the State.

(2.) The appeal has been filed against the judgment and order dated 11 .07.2003 passed by the Additional Sessions Judge (Fast Track Court No. 2), Raibareli in S.T. No. 241/2002, case crime No. 68/2002, under Sec. 376 I.P.C., P.S. Bachhrawan, District Raibarelly "State Vs. Suneel Kumar", whereby the appellant has been convicted under Sec. 376 I.P.C. sentencing the appellant to undergo for a period of seven years of rigorous imprisonment with a fine of Rs.1000.00, with default provisions.

(3.) As per the written report dtd. 14/2/2002 one Krishan son of Ram Prasad gave information to P.S. Bachhrawan, Raibareli that daughter of the informant aged about 13 years while returning home after cutting barseem, Suneel called her daughter in the khalihan on the pretext of picking up a bundle of paddy straw where lot of paddy was piled. When her daughter reached there, Suneel got hold of her and dragged between the piled paddy straw and forcibly raped her. To save herself, her daughter raised alarm, hearing which, the informant who was nearby digging carrot roots ran, then, he saw Suneel running away from khalihan. Upon reaching the spot, his daughter told him that she has been raped by Suneel.