RAMU Vs. STATE OF U P

JUDGEMENT

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

(2.) Appellant has assailed the judgment and order dated 20.02014 passed by the Additional Sessions Judge, Special, Baghpat in Sessions Trial No.33 of 2012 (State Vs. Ramu) arising out of Case Crime No.95 of 2011, under Sections 363, 366, 376 I.P.C., Police Station Doghat, District Baghpat, 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, six month's additional imprisonment), under Section 363 I.P.C. with rigorous imprisonment of five years and fine of Rs.5,000/- (in default of payment of fine, three months additional imprisonment) and under Section 366 I.P.C. with rigorous imprisonment of five years and fine of Rs.5,000/- (in default of payment of fine, three month's additional 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').