IQLAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) IQLAM son of Musahib Miya, has been convicted under Section 376 of I.P.C. vide the impugned judgment dated September 16, 1998 passed by the learned Sessions Judge, Kapurthala and sentenced to undergo R.I. for 7 years and to pay a fine of Rs. 1000/ -, in default of payment of fine to further undergo R.I. for four months.

(2.) AGGRIEVED by the impugned judgment of conviction, the appellant has preferred this ap ­peal.

(3.) THE main ground taken by the learned trial Court while acquitting the appellant for the aforesaid two offences punishable under Sections 363/366 -A of I.P.C. was that the prosecutrix in this case was of the age of more than 17 years on the date of alleged occurrence.