SHALI RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petitioner was convicted and sentenced by the learned trial Court under Sections 354 and 323 of the Indian Penal Code as follows : - Sl. No. Offence Sentence

(2.) FEELING aggrieved the petitioner filed appeal No. 15 of 1998 against his conviction and sentence in the court of Sessions.

(3.) AGAINST the concurrent findings of guilt, the present revision petition has been filed on the grounds that the evidence of the prosecution was contradictory and there was no direct evidence on record. The injuries on the person of the prosecutrix were not proved and the court below wrongly relied upon the tainted evidence.