ISHRO @ JHAJHAR Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) APPELLANT is aggrieved by the judgment of the Sessions Court whereby he has been convicted of offence of committing rape on a child, aged about 10 1/2 years, and sentenced to undergo rigorous imprisonment for 10 years and to pay a fine of Rs.5,000/- and in default of payment of fine to undergo simple imprisonment for a further period of one year.

(3.) APPELLANT was charged with the offence, under Section 376 of the Indian Penal Code. On his pleading not guilty, the appellant was put on trial. At the end of the trial, the Court found him guilty and accordingly convicted him of the offence, under Section 376 of the Indian Penal Code, and awarded the aforesaid sentence.