DEEPAK MAHESHWARI,J. - (1.) Heard learned Public Prosecutor and perused the material available on record.
(2.) This Jail Appeal was preferred by accused-appellant Manohar Singh assailing the judgment dated 12.10.2009 whereby he was convicted for the offence punishable under Section 376 IPC and was sentenced with Rigorous Imprisonment for a period of 7 years along with fine of Rs. 5000/-. Additional Rigorous Imprisonment for a period of 6 months was also awarded in default of payment of fine.
(3.) I have carefully scanned the judgment impugned dated 12.10.2009 in light of the evidence available on record.;