MAHESHWAR TIGGA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Leave granted.

(2.) The appellant assails his conviction under sections 376, 323 and 341 of the Indian Penal Code (in short, "IPC") sentencing him to seven years, one year and one month respectively with fine and a default stipulation.

(3.) The prosecutrix, PW9 lodged FIR No. 25 of 1999 on 13.04.1999 alleging that four years ago the appellant had outraged her modesty at the point of a knife. He had since been promising to marry her and on that pretext continued to establish physical relations with her as husband and wife. She had also stayed at his house for fifteen days during which also he established physical relations with her. Five days prior to the lodging of the F.I.R, the appellant had established physical relations with her on 09.04.1999. The appellant had cheated her as now he was going to solemnise his marriage with another girl on 20.04.1999. All efforts at a compromise had failed.