RAJU Vs. STATE OF M.P.

JUDGEMENT

(1.) THE appellant, who stands convicted for having committed an offence under section 376 of Indian Penal Code and sentenced to seven years' rigorous imprisonment and imposition of line of an amount of Rs. 2,000/ - providing that in the default in payment thereof, he will have to undergo three months' rigorous imprisonment vide the judgment and order dated 19.10.1995 passed by the learned VIth Additional Sessions Judge, Gwalior, Camp Court, Dabra, has come up in appeal seeking reversal of the impugned judgment and order.

(2.) HEARD the learned counsel for the appellant as well as the learned Govt. Advocate representing the State -respondent.

(3.) THE prosecution case emerging from the evidence and the materials on record is to the effect that the appellant at about 4.30 p.m. on 4.12.1988 had seduced the prosecutrix aged about 11 years and had raped her in the sugarcane field. The incident had occurred in village Simariya Tal, which was at a distance of 7 km. from the Police Station Dabra.