SUNIL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal has been preferred against the judgment dated 17.08.2010 passed by the learned Sessions Judge, Churu in Sessions Case No.13/2008 whereby the accused appellant was convicted for the offence under Sections 457 & 376 Penal Code and was sentenced for five years' rigorous imprisonment with a fine of Rs. 5000.00 for the offence under Sec. 457 Penal Code and ten years' rigorous imprisonment with a fine of Rs. 5000.00 for the offence under Sec. 376 IPC, in default thereof to further undergo for six months' additional simple imprisonment for each offence. Both the sentences was ordered to run concurrently.

(2.) Brief facts of the case are that a complaint was lodged by complainant Ramesh Chandra on 24.2.2008. On the above said complaint, FIR was registered against the accused-appellant under Sections 457 & 376 IPC and investigation commenced.

(3.) After investigation, a charge-sheet for the above said offence was filed before the learned Judicial Magistrate, Churu. The learned Magistrate after necessary compliance, committed the charge-sheet to the learned Sessions Judge, Churu who framed the charges against the accused-appellant to which accused-appellant pleaded not guilty and claimed trial.