STATE OF ORISSA Vs. SUKRU GOUDA

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the judgment of the Division Bench of the Orissa High Court directing acquittal of the respondent of the charges under Section 376 of the Indian Penal Code, 1860 (in short the 'IPC ) and Sections 3 to 5 of the Scheduled Castes and Scheduled tribes (Prevention of Atrocities) Act, 1989 (in short the 'Atrocities Act ). The respondent No. 1 filed an appeal before the High Court questioning his conviction as recorded by learned Special Judge-cum-Sessions Judge, Koraput, Jeypore.

(3.) Prosecution version sans unnecessary details is as follows: