KALU ALIAS AKRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant Kalu alias Akram has filed this appeal through jail challenging the judgment and order dated 27.3.2002 passed by the Additional Sessions Judge (Fast Track), Bhilwara (for short, "the trial Court" hereinafter) in Sessions Case No.104/2001, whereby the trial Court convicted the appellant for the offences under Sections 363, 366 and 376 IPC and sentenced him to undergo ten years rigorous imprisonment and a fine of Rs. 1000/- and in default of payment of fine further to undergo six months rigorous imprisonment for the offence under Section 376 IPC; five years rigorous imprisonment and a fine of Rs.500/-, in default of payment of fine further to undergo three months rigorous imprisonment for the offence under Section 366 IPC; and three years rigorous imprisonment and a fine of Rs.300/-, in default of payment of fine further to undergo two months rigorous imprisonment for the offence under Section 363 IPC. All the substantive sentences were directed to run concurrently. Aggrieved by the judgment and order impugned, convicting and sentencing the appellant, the appellant has filed the instant appeal through jail.

(2.) I have heard learned Amicus Curiae appearing for the appellant and the Public Prosecutor. Carefully gone through the judgment and order impugned, as also the record of the trial Court.

(3.) It is contended by the learned Amicus Curiae appearing for the appellant that the prosecution case does not find corroboration from the medical evidence. It is further contended that PW 1 the prosecutrix suffered injuries on her private parts by fall on the ground and, therefore, the trial Court fell in error in convicting and sentencing the appellant for the offences noticed-above.