YUVRAJ SINGH Vs. STATE

JUDGEMENT

(1.) The present appeal has been filed to assail the impugned judgment dated 8.10.1990 rendered by the court of Additional Sessions Judge No. 1, Alwar in Sessions Case No. 66 of 1989. The said court vide impugned judgment convicted the appellant Yuvraj Singh for the offence under Section 376 IPC and vide a separate order of even date sentenced him to undergo seven years RI and to pay a fine of Rs. 50,000/-, in default thereof to undergo additional three years RI. Fine of Rs. 50,000/- was ordered to be paid to the prosecutrix (name withheld to protect her identity).

(2.) Aggrieved against his conviction and sentence, the appellant has filed the present appeal in the year 1990. The said appeal was admitted. Thereafter, appeal was listed for final hearing and disposal but none appeared on behalf of the appellant on 29.5.2014, 17.6.2016, 27.6.2016. On 7.12.2017, Dr. P.C. Jain caused appearance for the appellant and pleaded no instructions. Thus, this Court had issued non-bailable warrants. The appellant in pursuance of non-bailable warrants was taken into custody. Since the appellant is in custody, appeal was ordered to be listed today.

(3.) Today, the learned counsel for the parties have addressed the arguments. Before arguments are dealt with, it will be necessary to notice brief facts of the case.