RAHUL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Appellant-Rahul has assailed the correctness of the judgment of conviction passed by the Court of Sessions followed by order of sentence whereby he was sentenced in the following manner:-

(2.) On completion of the investigation, police report under Section 173 (2) of the Cr.P.C was submitted and convicts were chargesheeted. The prosecution in order to prove its case got recorded the following witnesses (oral evidence):-

(3.) On the one hand, learned counsel appearing for the appellant has submitted that the victim and first informant (mother of the victim- child) had not inculpated appellant in any of the offence. He while referring to the statements of PW1 and PW2 has submitted that in view of the aforesaid depositions, the Court of Sessions has erred in convicting appellant-Rahul.