EMRAN @ RAJU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant had faced trial in FIR No.130/2009 registered at Police Station Sadar Jaipur City (South), for offence under Section 376 of Indian Penal Code, 1860.

(2.) Prosecution story in brief is that the prosecutrix knew the appellant. Both of them were rag-pickers and used to sleep on the foot-path. Prosecutrix developed physical relations with the appellant as he had assured her that he would perform marriage with her. As a result, prosecutrix became pregnant and gave birth to a girl child.

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