CHETAN SINGH Vs. STATE

JUDGEMENT

(1.) THE appellant faced trial for offences under Sections 363, 366 -A, 376 read with Section 511 of Indian Penal Code (IPC) in FIR No. 160 dated 17.08.2010, Police Station - Sector 26, Chandigarh. The offence under third head of charge described in the charge - sheet was Section 376 IPC but that seems to be only an error. The prosecution story had throughout been that it was a case of attempt to rape and to the similar effect was also statement of allegation in the charge -sheet itself.

(2.) THE trial Court convicted the appellant of the charges under Sections 366 and 376 read with Section 511 IPC. The appellant was awarded the sentence to undergo Rigorous Imprisonment for a period of three years and to pay a fine of Rs. 2,000/ -; in default of payment of fine to further undergo Rigorous Imprisonment for two months under Section 366 IPC. Similar sentence was awarded to him under Section 376 read with Section 511 IPC. The sentences of imprisonment were to run concurrently.

(3.) THE FIR was lodged with the police by mother of the victim. The prosecutrix was 14 years old at the time of occurrence and studying in the 7th standard.