PARAS SINHA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The case of the prosecution, in brief, is that the victim, who was aged about 10 years, was allured by the present appellant/accused, while her mother and father had went out for their livelihood and she was with her uncle and aunt in the house. On the pretext of inviting her to play with his nephew the accused took her and thereafter committed forceful sexual intercourse. The victim when came back she was bleeding and it was disclosed to her mother. Thereafter, the victim was subjected to medical examination vide Ex. P/23 and the doctor NM (PW-9) found that the victim was subjected to sexual intercourse. The FIR Ex. P/3 was registered and after recording the statement of the witnesses, the charge-sheet was filed.

(3.) The appellant abjured his guilt during trial and claimed to be tried. The prosecution on its behalf examined as many as 09 witnesses and exhibited 23 documents. The appellant/accused in defence examined himself along with other witnesses. The learned trial Court after evaluating the facts and evidence convicted the accused as aforesaid. Hence this appeal.