RADHEY MOHAN @ ANNU Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned A.G.A. for the State of U.P. and perused the record.

(2.) The instant jail appeal is directed against the judgement and order dated 26.6.2007, passed by Additional Sessions Judge/Fast Track Court No.3, Meerut in S.T. No. 979 of 2006, State Vs. Radhey Mohan Alias Annu in case crime no. 238 of 2006, under section 376 I.P.C.P.S. Brahampuri, District Meerut whereby the accused appellant has been convicted for the offence under section 376 I.P.C. and sentenced to imprisonment for life and fine of Rs. 20,000/- with default stipulation of additional imprisonment for one year.

(3.) The brief facts leading to the institution of the case are that the F.I.R of the case has been lodged with the police on 15.7.2006 at 1600 hrs. by Smt. Rekha wife of late Chaman Lal with respect to the incident that took place on 15.7.2006 at about 3.00 p.m.