KULDEEP @ ASHA RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal is directed against the judgment of conviction dated 17.07.2007 and the order of sentence dated 18.07.2007, passed by the Additional Sessions Judge, Faridabad, vide which the accused/appellant Kuldeep, was convicted for the offences punishable under Sections 376(2)(g) and 368/34 of the Indian Penal Code (for short the 'IPC')

(2.) On commitment, the accused was charged under Sections 376 (2)(g) and 368/34 IPC, to which the accused/appellant pleaded not guilty and claimed trial.

(3.) The statement of the accused under Section 313 Cr.P.C., was recorded. He pleaded innocence and alleged false implication. In defence, the accused has not led any evidence. After hearing the Public Prosecutor for the State, the Counsel for the accused, and after going through the evidence on record, the trial Court convicted and sentenced the accused/appellant, as stated hereinbefore. Feeling aggrieved against the judgment of conviction and the order of sentence passed by the Trial Court, the instant appeal was filed by the accused/appellant which was admitted on 01.10.2007. Custody certificate has been filed in the Court, is taken on record.