TIRITH RAM Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed against the judgment dated 26th of June, 1995 passed in Sessions Trial No.424/93 by the Fifth Additional Session Judge, Bilaspur. By the impugned judgment, the appellant has been convicted and sentenced in following manner with a further direction to run the sentences concurrently:

(2.) The facts, briefly stated, are as under:

(3.) The learned Session Judge relied on the testimonies of prosecutrix (PW1), her father Boujwa (PW2) and mother Chatur Bai (PW4) and held that the prosecutrix was minor on the date of the incident and she was subjected to sexual intercourse by the appellant, therefore, the appellant was liable for punishment under the aforementioned Sections of IPC. The learned Sessions Judge, therefore, convicted and sentenced the appellant as above, however, the other co-accused persons were acquitted of the charges framed under Sections 363, 366, 342 & 376(2)(g) IPC.