HANSRAJ Vs. STATE OF M. P .

JUDGEMENT

(1.) BOTH these appeals arise from a common judgment passed by Second Additional Sessions Judge, Ashok Nagar (District Guna) in S.T. No. 201/ 99, dated 14.3.2000 by which both the appellants have been convicted under sections 363 and sentenced to undergo three years rigorous imprisonment with Rs. 500/- fine, under section 366-A, five years rigorous imprisonment with fine of Rs. 500/- and under section 376 (2) (G), ten years rigorous imprisonment with fine of Rs. 1,000/- each with default stipulation.

(2.) BEING aggrieved by the judgment of conviction, appellants filed these appeals. Appeal No. 245/2000 relates to appellant - Hansraj while appeal No. 271/200 relates to appellant - Dheeraj Singh.

(3.) THIS appeal has been filed by the appellants on the ground that the trial Court has not appreciated the evidence properly and has wrongly held that on the date of incident the prosecutrix was minior. It is also challenged that the prosecutrix was a consenting party and she was major, therefore, no offence is made out against the appellants.