JAI PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Appellant allegedly committed rape on prosecutor on 11.07.2004, who then was under the age of 16 years. After completion of investigation, police report in terms of Section 173 Cr.P.C. was submitted before the learned Illaqa Magistrate, who later committed the case to the learned Court of Session, that was entrusted to the learned Additional Sessions Judge, Rewari. After receipt of the Sessions case, learned trial Court framed charge under Sections 376 IPC and 506 IPC against the appellant, whereto, he pleaded not guilty and claimed trial. Consequently, prosecution evidence was summoned.

(2.) At the trial, prosecution examined six witnesses and closed the evidence.

(3.) After hearing both the sides, learned trial Court vide impugned judgment found the appellant guilty of commission of offences punishable under Sections 376 IPC and 506 IPC and vide impugned order of sentence, sentenced him to undergo rigorous imprisonment for a period of 10 years and to pay fine of Rs. 5,000/- and in default of payment of fine to further undergo rigorous imprisonment for three months for commission of offence punishable under Section 376 IPC and to undergo rigorous imprisonment for a period of one year and to pay fine of Rs. 500/- and in default of payment of fine to further undergo rigorous imprisonment for one month for commission of offence punishable under Section 506 IPC.