- (1.) Heard learned counsel for the appellant and learned A.G.A.
(2.) This appeal has been preferred against the order dated 08.07.2010 passed by A.S.J./ F.T.C.-2, Kannauj, in S.T. No. 157 of 2008, registered as Case Crime No. 1021 of 2007, under Sections 376, 506 I.P.C. Police Station Chhibramau, District Kannauj, whereby the learned trial court has found the appellant guilty under Section 376 I.P.C. and sentenced him for 10 years R.I. along with fine of Rs. 5,000/- with default stipulation. However, the accused was acquitted for the charges under Section 506 I.P.C.
(3.) Brief facts of the case are that, a written report was lodged by Jai Singh on 31.12.2007 stating that in the mid night of 29/30.12.2007 his two sons namely Sunil & Sachin and one daughter namely Seema aged about 16 years were at the house. At about 10:00 P.M. in the night, the accused Bulla @ Ram Kishore accompanied by three companions who had muffled their faces who could not be identified, came to his house. Bulla @ Ram Kishore raped his minor daughter Seema. All the four miscreants were armed with country made pistol. They kept on threatening his daughter. At that point of time the informant and his wife were at Delhi. When he and his wife came to know about the said incident, they came back home and lodged the report of the said incident.;