SANJIV KUMAR Vs. STATE OF H P

JUDGEMENT

(1.) Appellant was con-victed by the learned Sessions Judge for committing rape on the prosecution (15 years) and sentenced to undergo rigorous imprisonment for 7 years and to pay a fine of Rs.20,000, in default of payment of fine to further undergo simple imprisonment for a period of one year.

(2.) Feeling aggrieved by the impugned judgment of conviction and sentence passed in Sessions Trial No. 10 of 2001 decided on 4.1.2003, by the learned Sessions Judge, the present appeal has been preferred.

(3.) After recording the statement of the witnesses and completing the investigation, challan was presented in the Court for the trial of the appellant.