DINESH SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Swayed by prohibited relationship (incest) between the prosecutrix (name withheld to protect her identity) and the accused appellant Dinesh Singh, the trial Judge convicted the appellant for the offences under Ss. 363, 366, 344, 376(2) (F) and (N) IPC and Ss. 5(L)/(N)/6 of Protection of Children from Sexual Offences Act and vide a separate order of even date, very harshly sentenced the appellant as under:

(2.) Shankar Singh father of accused appellant and Kishan Singh father of the prosecutrix are real brothers.

(3.) On 11/6/2015 at 10:30 AM Kishan Singh (P.W.8) presented typed written report (Exhibit-P/10) before Surendra Singh (P.W.8) SHO, Police Station Taudgarh. On the basis of written report (Exhibit-P/10), a formal FIR (Exhibit-P/11) bearing No. 40/2015 was registered at Police Station Taudgarh, Ajmer for the offences under Ss. 363 and 366 IPC. The typed written report (Exhibit-P/10) when translated into English, reads as under:-