NARVEER Vs. STATE OF U P

JUDGEMENT

(1.) This appeal assails the correctness of the judgment and order dated 19.01.2017 passed by Additional Sessions Judge/Fast Track Court, Lakhimpur Kheri in Sessions Trial No.752 of 2010, arising out of Case Crime No.754 of 2010, under Sections 376, 506 IPC, Police Station Mohammadi, District, Lakhimpur Kheri, whereby the learned Additional Sessions Judge has convicted the accused-appellant Narveer and sentenced him to undergo seven years' rigorous imprisonment with fine of Rs.10,000/- under section 376(1) IPC, in default of payment of fine, he shall undergo three months' simple imprisonment and for two years' simple imprisonment with fine of Rs.2,000/- under Section 506 IPC, in default of payment of fine, he shall undergo two months' simple imprisonment. All the sentences were directed to run concurrently.

(2.) Narrated concisely, prosecution case against the appellant is that on 20.11.2009 when the informant went to see off her daughter out of the village around 04.00pm, the accused-appellant forcibly took her daughter aged about 13 years to his house and raped her. When the informant came back to her house, her youngest daughter Suman aged about 10 years informed her about the incident. She rushed to the house of the accused-appellant, where she rescued the prosecutrix and informed the entire incident to her husband.

(3.) The first information report was lodged on the basis of an application filed under Section 156(3) Cr.P.C. on 19.05.2010 at 14.30 hours against the accused-appellant.