VINOD EKKA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) What is under assail in this appeal is the judgment dtd. 19/12/2019 passed by Sessions Judge, Ramanujganj District Balrampur- Ramanujganj (CG) in Sessions Trial No.74/2015 by which the accused/appellant has been held guilty under Ss. 366 & 376 (2)(n) IPC and sentencing him to undergo RI for 7 years and 10 years respectively with fine of Rs.1,000.00 on each count coupled with default stipulations.

(2.) From the written report (Ex. P-2) given by the prosecutrix aged about 19 years at the relevant time to the concerned Police station based on which FIR (Ex. P-1) was registered on 20/6/2015, it is apparent that 6-7 months prior thereto she came in contact with the accused/appellant and on a promise of marriage given by him she went to Bhopal where they both lived as husband and wife and on account of their physical intimacy she got pregnant.

(3.) Prosecution examined as many as 12 witnesses in order to prove its case. Statement of the accused/appellant under Sec. 313 CrPC was also recorded in which he denied the allegations made against him, and claimed trial.