VIJAY KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an appeal filed by the Appellant against the judgment of conviction and sentence, dated 3.7.2010, imposed upon him by the court of learned Sessions Judge, Bilaspur, vide which the Appellant was held guilty and sentenced as under: Section 376 IPCRI for 7 years and fine of Rs. 20,000/ -; in default, to undergo further RI for a period of one year. Section 323 IPCSI for six months and to pay fine of Rs. 1,000/ -; in default to undergo further imprisonment for a period of two months. Section 341 IPCSI for one month.

(2.) THE appeal was received from the Appellant through jail and this Court had appointed Shri Ravinder Thakur, Advocate, for the convict as a legal aid counsel.

(3.) ON this statement of the prosecutrix under Section 154 Code of Criminal Procedure recorded at the spot at 7.15 p.m., the same was sent to the Police Station on which a case was registered and during investigation, the recovery of the clothes and the articles lying at the spot was effected by PW -15 Prem Singh SI/SHO. He sent the prosecutrix for medical examination and the accused was also got medically examined during investigation. On conclusion of the investigation, the challan was filed before the learned Chief Judicial Magistrate, Bilaspur and he committed the case to the court of the learned Sessions Judge, who tried the Appellant under the Sections mentioned above leading to his conviction.