GUDDU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the accused-appellant, learned AGA for the State of U.P. and perused the material available on record.

(2.) This appeal has been instituted on behalf of accused Guddu @ Raghvendra against judgement and order dated 10.8.2010 passed by Addl. Sessions Judge/ Fast Track Court No. 2, Kanpur Nagar (Ramabai Nagar) in Special Trial No. 123 of 2008, under Sections 376, 323, 504, 506 (2) IPC and 3 (2) (5) Scheduled Caste and Scheduled Tribe (Prevention of Atrocities), Act in case crime no. 136 of 2008, P.S. Ghatampur, District- Kanpur Nagar whereby the accused- appellant has been convicted for the offence under Sections 376, 323, 504 506 (2) IPC and 3 (2) (5) Scheduled Caste and Scheduled Tribe (Prevention of Atrocities), Act and was awarded sentence for 10 years' R.I. for offence under Section 376 IPC along with fine of Rs. 5000/- with default stipulation and for offence under Section 323 IPC sentenced to S.I for one year along with fine of Rs. 1000/- with default stipulation and for the offence under Section 504 IPC, sentenced to six month S.I. along with fine of Rs. 500/- with default stipulation and for offence under Section 506 (2) IPC, S.I. for two years along with fine of Rs. 1500/- with default stipulation and for offence 3 (2) (5) Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, imprisonment for life and fine of Rs. 5000/- along with default stipulation .

(3.) As per the prosecution version, the FIR of the case was registered on 31.3.2008 at 16:30 hours with respect to incident which took place on 31.3.2008 at 11 a.m.. The distance from the place of occurrence to the police station has been shown as 13 kms.