KANTI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant has been convicted for offences punishable under Sections 341, 323 and 376 (2)(i) IPC. He has been sentenced to undergo imprisonment for 1 month, 1 year and 10 years respectively for the three offences. All sentences have been directed to run concurrently.

(2.) A perusal of the impugned judgment dated 2.2.2015 shows that the conviction has been rested on the testimony of the prosecutrix who appeared as PW3, her two friends Santoshi, PW5 and Payal, PW6 and her father Bhanji, who appeared as PW1.

(3.) Process of criminal law was set into motion when PW1 gave a written report Ex.P-1 pursuant whereto FIR.Ex.P-2 was registered. The written report was lodged on 14.1.2013 at around 12.30 noon. As per written report PW-1 informed that when his daughter went to the agriculture field the appellant raped her. Action should be taken against the appellant.