SHISHUPAL ALIAS FATFATA Vs. STATE OF U.P.

JUDGEMENT

(1.) The instant criminal appeal, filed on behalf of the appellant, is directed against the judgment and orders dated 09.06.2015 passed by Sri Lal Chandra, IIIrd Special Judge (D.A.A.)/Additional Sessions Judge, Mainpuri, in Sessions Trial No. 32 of 2011 (State Vs. Shishupal and others), whereby the appellant has been convicted under Sec. 376 Penal Code and sentenced to undergo seven years rigorous imprisonment with a fine of Rs.10,000.00 and in default thereof six months' additional imprisonment.

(2.) The facts giving rise to the present appeal may be summarised as under:

(3.) At this check FIR was scribed, case crime no.46 of 2011, under sections 394, 396 Penal Code was registered, investigation was taken over by Station Officer Sri Braham Singh, who started investigation on the same, took into possession the clothes of the victim, reached the spot, inspected it, recorded the statement of the first informant, on the next day he besides other witnesses recorded the statement of the victim, obtained medical reports, arrested the accused and submitted the charge-sheet against the name accused Shishupal @ Fatfata and two others.