CHUNNU ALIAS AVINASH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) A prayer for bail has been made in this crimi ­nal appeal which has been filed by the ap ­pellants Chunnu alias Avinash and Narendra Kumar against the judgment and order dated 29.8.2006 passed by the Additional Sessions Judge, Court No. 6, Muzaffarnagar convicting the appellants and one Vinod Kumar, who has preferred Criminal Appeal No. 5699 of 2006 to imprisonment for life and a fine of Rs. 5,000/ - each under section 376 IPC, seven years imprisonment and a fine of Rs. 5,000/ - each under section 366 IPC and five years imprisonment and a fine of Rs. 2,000/ - each under section 363 IPC. However, all the sentences were di ­rected to run concurrently.

(2.) IN brief, the facts of this case are that an FIR was lodged on 24.5.2001 that Km. Reeta Rani, aged about 16 years had gone to her intermediate college on 21.4.2001 for giving her examination. She had left the college at 2.00 P.M., but when she did not return till 5.30 P.M. a search was made for her, but she could not be traced out. A suspicion was cast against the two appellants and Vinod (who also runs a photography shop) for the abduction. Or 13.6.2001 the victim Reeta Rani was recovered with the appellant Chunnu alias Av ­inash and Dolly alias Arvind and statemen1 of the girl was recorded.

(3.) IT was argued by the learned Counsel for the appellants that as per tin medical examination of the girl, which was conducted on 13.6.2001, the age of the girl was about 19 years and that there was no medical corroboration of the allegation of rape.