AAHID SHAH Vs. STATE OF M P

JUDGEMENT

(1.) This criminal appeal arises out of the judgment dated 04.05.2010 delivered by II Additional Sessions Judge, Mhow in S.T.No.311/2008 whereby the learned Judge has found the appellant guilty for offence under Section 376 of IPC and sentenced him to undergo R.I. for seven years with fine of Rs.1000/- and in default of payment of fine, R.I. for one year. He has also been found guilty of offence under Section 450 of IPC and sentenced him to undergo R.I. for three years with fine of Rs.500/- and in default of payment of fine, to further undergo R.I. for six months. He has also been convicted under Section 506 of IPC and sentenced to R.I. for six months with fine of Rs.250/- and in default of payment of fine R.I. for two months.

(2.) In short the case of the prosecution reads as under:-

(3.) On the basis of the aforesaid information, FIR of this case was registered and the matter was investigated by Shri R.C.S.Rajput, who prepared the site plan and at the instance of the complainant, also took into possession the clothes of the complainant vide Ex.P-3. He also arrested the appellant vide Ex.P-4 and recovered one knife from him at his instance vide Ex.P-3. The complainant was sent for medical examination at Manpur. After examining the complainant, a report Ex.P-7 was given. The vaginal slide was also prepared of the appellant and complainant, which was sent for examination at Indore.