KHEMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Both the sentences were ordered to run concurrently. Brief facts of the case are that complainant gave an order report at Police Station Loharia to the effect that the appellant had committed rape with her. On this report, Police registered a case against the accused appellant for offence under Ss. 447 and 376 IPC and started investigation.

(2.) On completion of investigation, the police filed challan against the accused appellant for offence under Ss. 323, 447 and 376 IPC. Thereafter, the charges of the case were framed against the appellant, who denied the same and claimed trial.

(3.) During the course of trial, the prosecution examined as many as 7 witnesses. Thereafter, statement of the appellant under Sec. 313 Cr.P.C. was recorded. In defence, no witness was examined by the appellant.