RAMESH Vs. STATE OF MP

JUDGEMENT

(1.) THIS appeal by appellants is directed against their conviction under section 376(2)(g) of the Indian Penal Code, 1860 and sentence of ten years' rigorous imprisonment handed down by the learned Sessions Judge in S.T. No. 93/1992. Fine of Rs. 1,000/- on each appellant has also been imposed and in default of payment of fine, appellants are directed to suffer six months additional rigorous imprisonment.

(2.) RELEVANT facts necessary for disposal of this appeal are that on 26.11.1990, appellants are alleged to have sexually assaulted prosecutrix and committed rape against her will.

(3.) ON the basis of prosecution evidence, learned trial Court came to conclusion that appellants are guilty of committing an offence punishable under section 376 (2) (g) of the IPC. Accordingly, convicted and sentenced both appellants as mentioned above.