SABINA,J. - (1.) Appellant had faced trial in FIR No. 726/2009 registered at Police Station Behror, District Alwar for the offence under Sections 376(2)(f), 302 and 201 of Indian Penal Code, 1860.
(2.) FIR was registered at the instance of complainant Deshraj Yadav. As per the FIR, Priyanka aged about 9/10 years had left her house at about 9/9.30 A.M. to serve meals to her maternal great grand father. However, Priyanka did not return home up to 5.00 P.M. On search, dead body of Priyanka was recovered from the fields of Virendra Yadav. Priyanka had been raped and later strangulated with the help of a plastic rope.
(3.) After completion of investigation and necessary formalities, challan was presented against the appellant. Charges were framed against the appellant under Sections 376(2)(f), 302 and 201 of Indian Penal Code, 1860.;