ANJAY KUMAR ALIAS ANJAY SINGH Vs. STATE

JUDGEMENT

(1.) SUFFERING conviction under Section 376 RPC, and sentenced to rigorous imprisonment for two years besides fine of Rs. 5,000/ - and in default thereof to further rigorous imprisonment of three months, by the Additional Sessions Judge, Kishtwar, the appellant, through this appeal under Section 410 of the Code of Criminal Procedure, Samvat, 1989, has approached this Court for his acquittal.

(2.) STATE too has filed its Criminal Revision no. 20/2004 seeking enhancement of the sentence awarded to the appellant by the trial court.

(3.) FACTS leading to the filing of the Criminal Appeal and States Criminal Revision petition, may be stated thus: -