BALWANT RAI AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) On 22.1.2006 at about 11.00 AM, a 14 years old girl (hereinafter called as 'victim' to protect identity) daughter of Babulal (P.W.4) was abducted by Surendra Kumar accused and Balwant Rai accused. Further case of the prosecution is that both the accused, Surendra Kumar and Balwant Rai, committed rape with her and thus, made themselves liable for offence under Sec. 376(2)(g) IPC. The prosecution further led evidence to the fact that after gang rape was committed, victim was murdered.

(2.) The Court of Additional Sessions Judge (Fast Track) No. 1, Alwar vide impugned judgment dated 21.4.2006 held both Surendra Kumar and Balwant Rai guilty of offences under Ss. 366, 302 read with 34 and 376(2)(g) IPC. Vide a separate order of even date, the trial Judge sentenced the appellants as under: -

(3.) Aggrieved against his conviction and sentence, Balwant Rai has directed D.B. Criminal Appeal No. 519/2006 to challenge his conviction and sentence, whereas Surendra Kumar had sent an appeal through Jail, bearing D.B. Criminal (Jail) Appeal No. 245/2012.