MAHESH Vs. STATE OF RAJASTHAN THROUGH P P

JUDGEMENT

(1.) Appellant had faced trial in FIR No. 187/2009 registered at Police Station Tapukara, District Alwar, under Section 363, 366 and 376(F) Indian Penal Code, 1860 (hereinafter referred to as 'IPC').

(2.) Prosecution story in brief is that the appellant had raped the prosecutrix aged about 8 years.

(3.) After completion of investigation and necessary formalities challan was presented against the accused.