DILIP KUMAR KURMI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The accused-appellant who stands convicted under Section 376 IPC and who has undergone the sentenced imposed i.e. RI for seven years seeks to argue the appeal on merits for an acquittal.

(2.) We have heard the learned counsels for the parties.

(3.) The basis of the conviction of the accused-appellant is the evidence of the prosecutrix PW-1; her Sister (Revatibai-PW2) aged about 8-9 years and the evidence of PW-3 (Jawahar Verma-Sarpanch). All the aforesaid witnesses, according to the prosecution, are eye-witnesses to the crime.