VIJAY KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant has filed the present criminal appeal assailing his conviction and sentence ordered by Sessions Judge, Ludhiana, vide judgment of conviction and order of sentence dated 03.10.2012, whereby the appellant was convicted under Section 376 of the Indian Penal Code (for short 'IPC') and sentenced to undergo rigorous imprisonment for ten years with fine of Rs.5000/- and in default of payment of fine, to further undergo rigorous imprisonment for a period of six months.

(2.) The case of the prosecution as set in para Nos.2 to 8 of the impugned judgment of the trial Court is as under:-

(3.) On presentation of challan, the trial Court finding prima facie evidence against the accused-appellant, framed charge for the offences punishable under Sections 376 and 506 of the Indian Penal Code to which the accused pleaded 'not guilty' and claimed trial.