SUKHDEO SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed by the accused petitioner against the judgment dated 6-11-1996 passed by the learned Addl. Sessions Judge, Raisinghnagar in criminal appeal No. 21/93 by which he partly allowed the appeal filed by the accused petitioner and convicted the accused petitioner for offence under Section 377/511, I.P.C. in place of Section 377, I.P.C. and sentenced him to 1 year's R.I. and a fine of Rs. 2000.00 in default to further undergo 2 months S.I. in place of 2 years R.I. and the judgment and order dated 30-6-1993 passed by the learned Munsif and Judicial Magistrate, 1st Class, Anoopgarh was modified accordingly.

(2.) It arises in the following circumstances: On 29-9-1992, PW 2 Mukhtyar Singh filed a written report Ex. P/1 with the C.I., Police Station, Anoopgarh stating that accused petitioner had committed sodomy with his daughter PW 1 Nikki.

(3.) On this report Ex.P/1, the police chalked out regular FIR Ex.P/7 and started investigation.