IMRAN Vs. STATE OF U P

JUDGEMENT

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

(2.) Appellant has assailed the judgment and order dated 102013 passed by the Additional Sessions Judge, Mathura (Court No.11), in Sessions Trial No.450 of 2011 (State Vs. Imran and others) arising out of Case Crime No.87 of 2011, under Sections 376, 452, 323, 504 and 506 I.P.C., Police Station Chhata, District Mathura, by which appellant has been convicted and sentenced under Section 376 I.P.C. with rigorous imprisonment of ten years and fine of Rs.5,000/- (in default of payment of fine, six months' additional imprisonment), under Section 452 I.P.C. with rigorous imprisonment of five years and fine of Rs.3,000/- (in default of payment of fine, three months' additional imprisonment), under Section 323/34 I.P.C. with simple imprisonment of one year and under Section 506 I.P.C. with rigorous imprisonment of five years and fine of Rs.3,000/- (in default of payment of fine, three months' 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').