GIRIRAJ BAIRWA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal appeal has been preferred against the order dated 05.03.2014, passed by the Court of Special Judge, Women Atrocities & Dowry Cases, Jaipur, convicting and sentencing the appellant for offence under Section 376 IPC.

(2.) The appellant has been sentenced to life imprisonment and fine of Rs.5,000/-, in default of payment of fine, to further undergo one months simple imprisonment.

(3.) Learned counsel for the appellant submits that on a FIR registered by Prem Devi (PW-3), with Police Station Pratap Nagar, Jaipur, a case for offence under Section 376 IPC was registered. After investigation, charge sheet was filed. The Court framed the charges for offence under Section 376 IPC as the charge was accepted by the appellant. The prosecution could prove the charge by producing 8 witnesses apart from documents.