LAWS(HPH)-2012-12-23

NARENDER PAL Vs. STATE OF HIMACHAL PRADESH

Decided On December 07, 2012
Narender Pal Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) The appellant challenges his conviction under Sections 452 and 376 of the Indian Penal Code sentencing him to undergo rigorous imprisonment for a period of two years under Section 452 I.P.C. and fine of Rs.5,000/- and rigorous imprisonment for a period of seven years and fine of Rs.20,000/- for offence under Section 376 I.P.C .

(2.) The case of the prosecution is that the prosecutrix PW1, who is minor and student of 8th Class studying in Senior Secondary School, Ghumarwin, had been raped by the accused.

(3.) The case of the prosecution is that F.I.R. No. 133 of 2011 (Ext.PW9/B) was lodged in Police Station, Ghumarwin on the statement Ext.PW1/A of the prosecutrix under Section 154 Cr.P.C. The narration of the incident is thus: