PREM SINGH @ VIKRAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant herein has been convicted and sentenced as below vide judgment dtd. 13/6/2013 passed by the learned District and Sessions Judge, Balotra in Sessions Case No. 27/2012:

(2.) Being aggrieved of his conviction and sentence, the accused appellant has preferred the instant appeal under Sec. 374(2) Cr.P.C.

(3.) The prosecution case is founded on the allegation that the appellant herein kidnapped Sushri 'A', aged 14 years, daughter of Hari Singh from Balotra on 27/5/2012, took her away to Jodhpur and Pune and subjected her to sexual assault. Shri Hari Singh (PW-2) lodged a report in this regard at the Police Station Balotra on 7/6/2012 whereupon, FIR No. 286/2012 was registered against the appellant for the offences under Ss. 363 and 376 IPC. After investigation, charge-sheet was filed against him for the above offences.