TEJ PAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Ashutosh, learned counsel for the appellant, learned AGA and perused the record.

(2.) Appellant has assailed the judgment and order dated 08.06.2017 passed by the Additional Sessions Judge/(F.T.C. No.1), Bareilly in Sessions Trial No.963 of 2013 (State Vs. Tej Pal Singh) arising out of Case Crime No.652 of 2010, under Sections 323, 504, 506 and 376 I.P.C., Police Station Awala, District Bareilly, by which appellant has been convicted and sentenced under Section 376 I.P.C. with rigorous imprisonment of ten years and fine of Rs.10,000/- (in default of payment of fine, two months' additional simple imprisonment), under Section 323 I.P.C. with rigorous imprisonment of six months and fine of Rs.500/- (in default of payment of fine, two month's additional simple imprisonment) and under Section 506 I.P.C. with rigorous imprisonment of two years and fine of Rs.5,000/- (in default of payment of fine, two month's additional simple imprisonment).

(3.) In the present judgment, I do not propose to mention the name of the victim girl in view of the provisions of Section 228A I.P.C. and in pursuance of the observations made by the Hon'ble Supreme Court in para-4 in the case of State of Himachal Pradesh Vs. Shree Kant Shekari, (2004) AIR SC 4404 the prosecutrix (hereinafter referred to as 'victim').