PAPPU SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Syed Farman Ali Naqvi, Advocate holding brief of Sri S.R. Sharma, Advocate for the applicant and Sri Virenara Pratap, Additional Government Advocate for the State.

(2.) Accused-appellant Pappu Sharma is charged under sections 452, 376, 323, 504 and 506, I.PC. read with Sec. 3 (2) (5) of SC; ST Act, vide Case Crime No. 11 of 2007 RS. Atarra District Banda.

(3.) On the night of 10/11.1.2007 at 8.30 p.m., the accused is said to have gone to the house of the father of the prosecutrix in village Ram Sanehi Pandit Ka Purva, P.S. Atarra District Banda, where the prosecutrix was alone and her father and mother were on the shop. The accused took the prosecutrix from her house by threatening her with a pistol to a nearby field where she is said to have raped eight times and she returned only in the morning and told her tale of woe to her father.