SAGAR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS appeal under Section 374 (2) of the Code of Criminal Procedure, 1973 filed by the appellant is directed against his conviction under Sections 376 (1) and 373 IPC vide impugned judgment of the trial court dated 14.8.2006 in Sessions Trial Case No. 59/04. The appellant has been sentenced to undergo R1 for 10 years for offence under Section 376 (1) IPC and 7 years for offence under Section 373 IPC and fine with default stipulation.

(2.) I have heard the arguments of Mr. Dharmendra Garg learned counsel appearing on behalf of the appellant and also of Mr. Vishal Mishra, learned Public Prosecutor appearing on behalf of the respondent / State. I have also perused the record of the trial court.

(3.) IN order to prove its charges against the appellant and his other co-accused persons, the prosecution had examined total 28 witnesses, out of whom, the prosecutrix is the most important witness and she is PW-24.