SHER SINGH Vs. STATE OF U P

JUDGEMENT

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

(2.) Appellant has assailed the judgment of conviction dated 26.04.2013 and order of sentence dated 29.04.2013 passed by the Additional District and Sessions Judge, Court No.15, Bulandshahr in Sessions Trial No.1270 of 2011 (State Vs. Sher Singh) arising out of Case Crime No.320 of 2011, under Sections 376 read with Section 511 I.P.C., Police Station Dibai, District Bulandshahr, by which appellant has been convicted under Section 376 read with Section 511 I.P.C. and sentenced to seven years imprisonment and fine of Rs.20,000/- (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').