NEHNU RAM @ NARENDRA S/O SHRI JAGANNATH BY CASTE CASTE BRAHMIN, RESIDENT OF VILLAGE SAMBHARIYA, POLICE STATION SHIVDASPURA, DISTRICT, JAIPUR AT PRESENT LODGED IN CENTRAL JAIL, JAIPUR Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2017-1-118
HIGH COURT OF RAJASTHAN
Decided on
January 24,2017
Nehnu Ram @ Narendra S/O Shri Jagannath By Caste Caste Brahmin, Resident Of Village Sambhariya, Police Station Shivdaspura, District, Jaipur At Present Lodged In Central Jail, Jaipur
Appellant
VERSUS
STATE OF RAJASTHAN
Respondents
JUDGEMENT
Sabina, J. -
(1.) Appellant had faced trial in FIR No. 85/1989 registered at Police Station, Shivdaspura, District Jaipur qua commission of offence punishable under Sections 363, 366 & 376 of Indian Penal Code, 1860 (herein after referred as IPC).
(2.) Prosecution story in brief is that the appellant had kidnapped prosecutrix who was aged about 14-15 years and had raped her.
(3.) After completion of investigation and necessary formalities challan was presented against the appellant and co-accused Ramji Lal.;
(2.) Prosecution story in brief is that the appellant had kidnapped prosecutrix who was aged about 14-15 years and had raped her.
(3.) After completion of investigation and necessary formalities challan was presented against the appellant and co-accused Ramji Lal.;
Copyright © Regent Computronics Pvt.Ltd.