UDAY SINGH GAWADE @ UDESINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred against the judgment dated 01.12.2018 passed by Additional Sessions Judge, Bhanupratappur, District- North Bastar Kanker (C.G.), in Sessions Trial No. 04/2018, wherein the said Court convicted the appellant for charge under Sections 450, 376(1) and 324 of Indian Penal Code, 1860 and sentenced him to undergo R.I. for 5 years and fine of Rs. 1000/-, R.I. for 10 years and fine of Rs. 1000/-, R.I. for 3 years and fine of Rs. 1000/- with default stipulations.

(2.) In the present case, prosecutrix is (PW-1). As per version of the prosecution on 17th of September, 2017 the prosecutrix made complaint that she was alone in her house at about 10.30 pm., this time appellant entered in her house and commited sexual intercourse with her and assaulted her. Matter was reported, investigated, chargesheeted and convicted the appellant as mentioned above.

(3.) Learned counsel on behalf of appellants submits as under -