VIJAY KUMAR Vs. THE STATE OF H.P.

JUDGEMENT

(1.) CHALLENGE in this appeal is made to the judgment, passed by the learned Sessions Judge, Kullu, H.P. in Sessions trial No. 25 of 2001, decided on 17.12.2001, whereby the appellant has been convicted under Section 376 read with Section 511 of the Indian Penal Code and sentenced to rigorous imprisonment for a period of six months and to pay fine of Rs. 500/ -, which if realized, was ordered to be paid to the prosecutrix. The benefit of Section 428 of the Code of Criminal Procedure (in short the Code -) was also allowed.

(2.) THE prosecution case, in short can be summed up thus.

(3.) SHE along with her parents was residing in Lanka -Beker in Kullu Town, adjoining to the house of the appellant.