Rajendra Singh vs State Of U.P. & Another
2018 Latest Caselaw 528 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL APPEAL No. - 4458 of 2017
 

 
Appellant :- Rajendra Singh
 
Respondent :- State Of U.P. & Another
 
Counsel for Appellant :- Bansh Narain Rai,Adarsh Kumar
 
Counsel for Respondent :- G.A.,Anand Srivastava
 

 
Hon'ble Rahul Chaturvedi,J.

Sri Anand Srivastava, Advocate filed vakalatnama on behalf of the complainant, is taken on record.

Heard learned counsel for the applicants/appellants and learned AGA for the State.

Learned counsel for the applicants/appellants submitted that appellant has falsely been implicated in this case.

I have gone through the contents of the FIR which was registered  case crime no. 0138 of 2017 under Sections 376, 504 IPC, Section 6 POCSO Act and Section 3(2)(v) SC/ST Act by the mother of the victim on 03.05.2018 and appellant is sole named accused person. The allegation made by the mother against the applicant/appellant is that her daughter is aged about 7 years and when she went to attend the call of nature in the nearby Bagh where the applicant/appellant tried to outrage her modesty by fingering in her private organs. The allegation itself shows the abhorring behaviour, accordingly the present appeal is hereby rejected.Accordingly, this criminal appeal is hereby rejected.

Order Date :- 14.5.2018

Abhishek Sri.