BHADUR SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) BHADUR Singh is in appeal against judgment of conviction under Section 376 Ranbir Penal Code (hereinafter referred as Penal Code) and sentence of seven years rigorous imprisonment and a fine of Rs.5000/ -, recorded by learned Additional Sessions Judge, Ramban, dated 30th of November 2000. Submissions by appellant/accused: -

(2.) SH .Nirmal Kotwal, learned counsel appearing for appellant, made following submissions in support of the appeal: -

(3.) LEARNED counsel refers to Appasaheb Maruti Shedge V/S State of Maharashtra and another  reported as 2005 Criminal Law Journal 1503 and Rahim Beg and Ors V/S State of U.P  reported as AIR 1973 SC 343. Submissions by State: -