SUNIL @ DINKLI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present appellant, as per prosecution case, on 13.8.2007 at about 6.45 A.M. had raped a girl child aged 10 years (name of the girl child is being withheld to protect the identity of the victim and hereinafter she shall be called as the prosecutrix).

(2.) The Court of Additional Sessions Judge, Fast Track, Laxmangarh vide impugned judgment dated 19.4.2008 held the appellant guilty of offence under Section 376 IPC and considering that act of the appellant falls under Section 376(2)(f) IPC as victim was less than 12 years of age. Having covicted the appellant for above said offence, vide a separate order of even date, the trial Judge had awarded sentence of life imprisonment upon the appellant alongwith a fine of Rs.10,000/- in default of payment of fine, the appellant was directed to undergo one year simple imprisonment.

(3.) In the present appeal, the appellant has assailed conviction recorded and sentence awarded by the trial court.