SAHJAMAL ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rajeeva Sharma, learned senior counsel for the appellant assisted by Mr. Darshan Singh and Mr. Shekhar Sinha, learned A.P.P., appearing for the State.

(2.) This appeal is directed against the judgment of conviction and order of sentence dtd. 3/3/2006 passed by Shri Udai Narayan Singh, Sessions Judge, Pakur in Sessions Case No. 20 of 2005 whereby and whereunder the appellant has been convicted for the offence under Ss. 376 and 417 of the Indian Penal Code and has been sentenced to undergo R.I. for seven years for the offence under Sec. 376 of the Indian Penal Code and R.I. for one year for the offence under Sec. 417 of the Indian Penal Code. A fine of Rs.20,000.00 has also been imposed against the appellant under Sec. 376 of the Indian Penal Code and in default of payment of fine, further R.I. for two years.

(3.) The criminal law has put into motion by filing P.C.R. Case No.55 of 2002 by the prosecution against the appellant. It has been alleged in the said complaint that the appellant used to say all good words of love and express his love and passion for the complainant whenever he met with her and used to promise that he will marry her.