ABDUL RAOOF Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard Mr. Deepak Soni, learned counsel for the appellant as well as Ms. Alka Bhatnagar, learned Additional Government Advocate for the State.

(2.) The present is an appeal preferred against the judgment and order dated 11.11.1987 passed by the Additional Sessions Judge No.3, Jaipur City, Jaipur in Sessions Case No.5/1986 convicting the appellant under sections 376 and 342 of the Indian Penal Code (for short, hereinafter referred to as 'the Code').

(3.) Facts, as disclosed by the record available, reveal that a complaint was filed by the prosecutrix namely, Nausad Bano on 09.09.1985 in the jurisdictional court alleging that on 20.01.1985 the appellant had committed rape on her. The parties were however married on 15.03.1985. As referred to herein-above, on the conclusion of the trial and on an assessment of 11 prosecution witnesses, the learned trial court convicted the appellant under the above mentioned sections of the Code.