CHUTRA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal appeal has been filed by the appellant against the judgment dtd. 19/4/2023 passed by learned Additional Sessions Judge No.2, Barmer, in Session Case No.64/2015 (142/2013) by which the learned Judge convicted and sentenced the appellant as under :

(2.) All the sentences were ordered to run concurrently.

(3.) Brief facts of the case are that on 18/7/2012, complainant Smt. Makhni Devi submitted a written report before Police Station Chohtan, District Barmer against the appellant inter-alia alleging therein that on 15/7/2012 in the night, when she was alone in the house, the appellant unauthorisedly entered into the house and tried to commit rape with her. On raising hue and cry, complainant's neighbors came to her rescue, upon which the appellant fled away. On this report, Police registered a case against the appellant for offences under Ss. 458, 376/511 IPC and started investigation.