- (1.) Appellant viz., Raish son of Shri Abdul Gaffur was tried by the Court of Additional Sessions Judge (Fast Track) No.1, Jaipur Metropolitan, Jaipur for commission of offence punishable under Section 376 of Indian Penal Code for committing rape upon five-years old girl (herein after to be called as Victim, to protect her identity), daughter of complainant, namely Rajkumar (PW-5).
(2.) Appellant (Raish) and complainant (Rajkumar) were neighbourers. The victim a five-years old daughter of the complainant, on 13.12.2004 between 07:30 P.M. to 08:00 P.M. had gone to ease herself when the appellant committed offence of rape.
(3.) The Court of Additional Sessions Judge (Fast Track) No.1, Jaipur Metropolitan, Jaipur took into account the injuries caused to the private parts of the victim/child due to rape committed by the appellant, after holding appellant guilty for commission of offence punishable under Section 376 of Indian Penal Code, sentenced him to life imprisonment.;