KRISHAN CHAND Vs. STATE OF H P

JUDGEMENT

(1.) The instant appeal stands directed, against, the verdict of conviction, pronounced by the learned Sessions Judge, Kinnaur, Sessions Division at Rampur Bushahr, in Sessions Trial No. 5 of 2007, for his committing offences punishable, under Sections 376, 452, and, under Sec. 506 of the Indian Penal Code.

(2.) Brief facts of the case are that on 24.3.2005, a written complaint under Sec. 156 (3) Cr. P.C. was received in the Police Station over which FIR was regeistered and the complainant Sh. Hoshiar Singh had alleged in the complaint that the victim being minor, and being his niece and the father of the victim, and thereby the complaint has been filed on behalf of the minor, being her naturalguardian as the victim in the care and custody of the complainant.

(3.) The accused stood was charged for committing an offence punishable under Sec. 376, 452 and 506. In proof of the prosecution case, the prosecution examined ten witnesses. On conclusion of recording, of prosecution evidence, the statement of the accused under Sec. 313 Crimial P.C. was, recorded by the trial Court, wherein he claimed false implication. However, thereafter he examined four witnesses' in his defence.