LALA RAM Vs. STATE OF U.P.

JUDGEMENT

(1.) The appellant has been convicted by the Fast Track Court No. 3. Sitapur in S.T. No. 159/2003 (Crime No. 131/2002 P.S. Pisawan), under Sec. 376, I.P.C. and sentenced to rigorous imprisonment for 10 years and a fine of Rs. 2000.00.

(2.) The charge proved against him that on 14.7.2002 at about 1.00 p.m. in the sugarcane field of Jagjivan Singh within the limits of village Kotra, P.S. Pisawan District Sitapur. he committed rape on a minor girl aged about 12 years. The victim supported the prosecution version and her statement was duly corroborated from the medical evidence as well as prompt lodging of F.I.R. and other circumstances. She had received injuries on her private part and was bleeding.

(3.) The stand taken by the accused was that he has been falsely implicated on account of enmity and that the victim might have received injury while climbing upon some tree.