JAGJEET SINGH Vs. STATE

JUDGEMENT

(1.) The present appeal under Sec. 374 (2) Cr.P.C. has been filed by the appellants- Jagjeet Singh and Niyamat Ali against the judgement and order dtd. 15/1/1983 passed by the III Additional Sessions Judge, Fatehpur in Sessions Trial No. 311 of 1981 (State of U.P. vs. Jagjeet Singh and another) by which the accused-appellants were convicted and sentenced under Sec. 376 I.P.C. to 06 years rigorous imprisonment.

(2.) During the pendency of the present appeal the appellant no.1-Jagjeet Singh died on 19/3/2015. His appeal stands abated vide order dtd. 16/1/2020 passed by a co-ordinate Bench of this Court. The present appeal thus survives only with regards to the appellant no.2-Niyamat Ali.

(3.) The name of the prosecutrix is not being disclosed and mentioned in the present judgement in the light of directions of the Apex Court in various judgements and as per Sec. 228-A of the Indian Penal Code. She is, thus, referred to as victim 'X' in the judgement.