VYAS NARAYAN Vs. STATE OF M.P.

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence dated 31st August, 1998 passed by Special Judge, Raipur in S.T. No.38/97, whereby and whereunder the trial Court after holding the appellant guilty for commission of rape and trespass the house of the prosecutrix, convicted him under Sections 376 and 450 of the IPC and sentenced him to undergo R.I. for seven years and three years respectively. Both sentences were directed to run concurrently.

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

(3.) During the course of investigation, statements of witnesses were recorded under Section 161 of the Code of Criminal Procedure, 1973 (for short, 'the Code'). After completion of investigation, charge sheet was filed before the Court of Special Judge, Raipur.