BANWARI LAL SHARMA,J. - (1.) By this appeal, a challenge is made to the order dated 10th March, 2016, passed by the Additional Sessions Judge, Women Atrocities Cases No.1, Jaipur Metropolitan, Jaipur in Session Case No.98/12, convicting and sentencing the accused-appellant as under:
(2.) Accused-Appellant-Sanni @ Dinesh: For offence under Section 376 IPC - Life imprisonment with fine of Rs.2,00,000/-, in case of default to pay fine, to undergo six months additional rigorous imprisonment. For offence under Section 363 IPC - Seven years' rigorous imprisonment with fine of Rs.25,000/-, in case of default to pay fine, to undergo three months additional rigorous imprisonment. For offence under Section 366 IPC - Ten years' rigorous imprisonment with fine of Rs.25,000/-, in case of default to pay fine, to undergo three months additional rigorous imprisonment. For offence under Section 325 IPC - Seven years' rigorous imprisonment with fine of Rs.25,000/-, in case of default to pay fine, to undergo three months additional rigorous imprisonment. For offence under Section 323 IPC - One year's rigorous imprisonment with fine of Rs.1,000/-, in case of default to pay fine, to undergo one month additional rigorous imprisonment. BRIEF FACTS OF THE CASE:
(3.) An FIR No.108/12 was registered by the Police Station Manak Chowk, Jaipur on a written report of complainant-Kishore. It is stated that on 21st April, 2012, a girl at the age of seven years was raped by accused-Sanni @ Dinesh S/o Kishore @ Lagur. The accused took away her from the residence and caused lot of injuries. She was found unconscious in the garbage near City Palace.;