KANWALJIT SINGH AHLUWALIA,J. - (1.) Instant appeal is directed against the impugned judgment dated 10.08.2016 rendered by the Court of Additional Sessions Judge, No. 1, Kishangarhbas, Alwar, whereby the appellant was held guilty of offence punishable under Section 376 of the Indian Penal Code.
(2.) Having convicted the appellant for the above said offence, the ld. trial Judge, vide a separate order of even date, sentenced the appellant to undergo ten years rigorous imprisonment and to pay a fine of Rs. 10,000/- and in default of payment of fine to further undergo one year additional simple imprisonment.
(3.) In the present case, the criminal proceedings were set into motion on the basis of the written-report (Exhibit-P/1) submitted by the prosecutrix (name withheld to protect her identity).;