GORAKH Vs. STATE OF U P

JUDGEMENT

(1.) The instant appeal filed on behalf of the accused- appellant is directed against the judgement and orders dated 10.12.2013 passed by Sri Vinay KIumar, Additional Sessions Judge,Court No.2 Mirzapur, Moradabad in S.T.No.82 of 2011, whereby the appellant has been convicted under section 376 I.P.C and sentenced to undergo rigorous imprisonment of 10 years and to pay fine of Rs. 15,000/-. By the same judgment he has been acquitted under section 323 I.P.C.

(2.) Heard Sri R.B. Sahai, learned counsel for the appellant, Sri V.P. Singh Kashyap, Advocate, learned A.G.A for the State-respondent and perused the record.

(3.) The facts giving rise to the present appeal, may be summarized as under.