VIJAY SOOD Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE appellant has challenged the conviction and sentence, passed as hereunder by the learned trial Court under Sections 376, 506 and 202 of the Indian Penal Code :a PROSECUTION CASE

(2.) THE factual matrix of the case, which has given rise to the present appeal is that the accused-appellant though resident of hoshiarpur (Punjab) but was supervising the house of his Uncle Deen Dayal Sood in village Ambota, in District Kangra, H. P. in the month of May, 2003 near the house of the prosecutrix, at that time she was stated to be 16 years of age, studying in 10 + 2 standard. In this connection, he was visiting the construction site frequently. Thus, he became familiar to the prosecutrix and her family.

(3.) IT is alleged that after sometime, the appellant started making advances towards the prosecutrix and doing obscene activities. He assured and allured the prosecutrix that after doing her 10 + 2, he would adjust her in some good job at Delhi. (i) Allegations regarding first incident : (Years and date not mentioned)