RAM MOHAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant had faced trial in FIR No. 44/2010 registered at Police Station Nadbai, District Bharatpur, under Section 376(2) (F) Indian Penal Code, 1860 (hereinafter referred to as 'IPC').

(2.) Trial Court vide judgment/order dated 4.5.2012 ordered conviction and sentence of the appellant under Section 376(2) (f) IPC. Hence, the present appeal by the appellant.

(3.) Prosecution story in brief is that on 8.2.10 at about 5.00 p.m., prosecutrix was playing with other children behind the Government School. One young boy came and took the prosecutrix forcibly towards the fields and raped her. It was further the case of the prosecution that the name of the said person was not known to the prosecutrix but she could identify him if brought before her. The boy was aged about 15 years. Prosecutrix went home crying and narrated the occurrence to her parents. Prosecutrix was got medically examined.