MAHENDRA SINGH Vs. STATE OF M.P

JUDGEMENT

(1.) THE appellant has been convicted under section 376 of the IP.C. and sentenced to undergo R.L for one year by the Sessions Judge, Balaghat in S. T. No. 34/86.

(2.) THE appellant who was adolacent age at the time of occurrence i.e. on 20.7.85 he said to have committed rape upon Sandhaya baby of 3 years old.

(3.) ON perusal of the evidence of 2 lady Doctors P.W. 1 and P.W. 11 there is nothing that the victim baby was sexually harassed. On the basis of evidence available on record the conviction of the appellant for the offence under section 376 of the I.P.C. cannot be sustained.