KANHAYALAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal under Sec. 374 Cr.P.C. has been filed, challenging the judgment and order dtd. 17/8/1990 in Sessions Case No. 157/1989 passed by the Sessions Judge, Bundi whereby and whereunder the accused-appellant has been convicted for offence under Sec. 376 I.P.C. and sentenced to undergo seven years rigorous imprisonment with fine of Rs.2500.00, in default to further undergo one year rigorous imprisonment.

(2.) The material and relevant facts, in brief, giving rise to the present appeal are that:-

(3.) Heard learned Counsel for appellant, learned Public Prosecutor and perused the record.