PAPPU Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal has been preferred by the accused appellant against the judgment of conviction passed by the Additional Sessions Judge vide which he was convicted under section 376 of the Indian Penal Code, vide judgment dated 26.05.2009. The trial court sentenced the accused appellant to undergo rigorous imprisonment for seven years and to pay a fine of Rs.1000/-, or in default of payment thereof to further undergo SI for a period of six months.

(2.) The brief facts as reflected by the trial Court in Para No.2 reads as under:

(3.) After supplying the copies of the challan and the documents sent with it to the accused free of costs, learned Chief Judicial Magistrate, Panipat committed the case to the court of Sessions vide order dated 23.4.2008 and the same was initially assigned to the court of Smt.Ritu Garg, learned Additional Sessions Judge, Panipat and thereafter to this Court.