ASIF Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned AGA for the State and perused the material available on record.

(2.) This criminal appeal has been preferred against the judgment and order dated 7.2.2006 passed by Special Judge, SC-ST (Prevention of Atrocities) Act in S.T. No. 374 of 2000 in Case Crime No. 380 of 1999, under Section 377 IPC/ under Section 3 (2) V of SC-ST (Prevention of Atrocities) Act, P.S. Dibiyapur, District- Auraiya whereby accused Asif has been sentenced to imprisonment for life and a fine of Rs. 5000/- each of the offence with default stipulation of three months additional imprisonment. Both the sentences were ordered to run concurrently and Rs. 5000/- were awarded to the victim girl from the amount of fine after realization.

(3.) As per the prosecution version, the FIR of the case was lodged with the police on 31.10.1999 at 12:10 p.m. with respect to the incident occurred on 31.10.1999 at about 11 a.m.