KEWAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been preferred by Kewal Singh. He was tried in a case arising out of FIR No. 39 dated 24.5.2000, registered at Police Station Jaurkian, under Section 376 IPC.

(2.) The appellant had committed sexual intercourse with the prosecutrix (name withheld to protect her identity) without her consent against her wishes and thereby committed an offence punishable under Section 376 IPC. The Court of Additional Sessions Judge, Mansa, vide its judgment dated 10.5.2001, held the appellant guilty of the offence under Section 376 IPC and vide a separate order of even date, sentenced him to undergo rigorous imprisonment for a period of seven years and to pay a fine of Rs. 1,000, in default whereof to further undergo rigorous imprisonment for a period of one month.

(3.) Aggrieved against the impugned judgment of conviction dated 10.5.2001 and order of sentence of even date, the present appeal has been filed.