AJEET SINGH KATIYAR Vs. STATE

JUDGEMENT

(1.) THE present appeal has been preferred by the Appellant Ajeet Singh Katiyar challenging the judgment dated 08.12.2009 and order on sentence dated 10.12.2009 passed by the learned Addl. Sessions Judge, Dwarka Courts in Sessions Case No. 24/2008 whereby he has been convicted and sentenced as under: -

(2.) IN brief, the case of the Prosecution is that the Prosecutrix alongwtih her friend was residing at Satya Niketan. On the night intervening 7/8.05.2005 at about 2.30 am, they were going on foot via an unused road at Dhaula Kuan to have Parantha. At that time, one Santro Car slowed down and the occupants of the car made comments on them. Two persons came out of the said car and tried to lift the Prosecutrix as well as her friend. Both the persons could only lift the Prosecutrix, however, her friend could not be lifted as she resisted. Thereafter, both the persons put the complainant into the car and fled from there towards NH -8. The said Santro Car was chased by a person on motorcycle but the occupants of the car managed to escape towards Gurgaon Road.

(3.) DURING investigation, only the Appellant was arrested and sent to face trial.